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Bombay Presidency - Section

Section 9 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

9. Procedure in appeals.

- (1) In appeals under section 29(1) of the Act the Court shall, as far as may be and with the necessary modifications, follow the practice and procedure prescribed for appeals from original decrees by the code.
(2)If, in any such appeal, the judges constituting the bench differ, the Chief Judge, if he is one of the judges, or, in his absence, the judge first in rank and precedence shall have the casting voice.
(3)The costs in respect of employing a legal practitioner when allowed shall be on the following scale in respect of any legal practitioner entitled to appear.-(
(a) In an appealfrom an order in a miscellaneous application. Not more than Rs.45.
(b) In an appealfrom a decree or order in a suit or proceeding suit orproceeding. According to thesale applicable for an original
(c) Inrevisionalproceedings under sub-section (3) of section 29. Not more than Rs.45.