Section 42 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
42. Appeals.
(1)On and after the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1979, from an order passed by the Controller under the provisions of this Part (including an order granting or refusing a certificate under section 39), an appeal shall lie in Greater Bombay to the Chief Judge of the Court of Small Causes, Bombay, and elsewhere to the District Judge.(2)Every such appeal shall be made within thirty days from the date of communication of the order passed by the Controller: Provided that, the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time, but in no case the period shall exceed ninety days.(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.
