Section 29A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
29A. Savings of suit involving title
-Nothing contained in section 28 or 29 shall be deemed to bar a party to a suit, proceeding or appeal mentioned therein in which a question of title to premises arises and is determined, from suing in a competent court to establish his title to such premises.
