Section 42(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3)(a)Every such appeal shall be heard and disposed of in Greater Bombay by the Chief Judge of the Court of Small Causes, Bombay or by any other Judge of that Court to whom the case or such cases are referred to under general or special orders of the said Chief Judge.(b)Every appeal shall be heard and disposed of elsewhere by the District Judge or by any Judge not lower in rank than a Civil Judge (Senior Division) to whom the case or such cases are referred to under general or special orders of the District Judge.
