Section 15(5) in East Punjab Urban Rent Restriction Act, 1949
(5)[ The High Court may, at any time on the application of any aggrieved party or on its own motion, call for and examine the records relating to any order passed or proceeding taken under this Act for the purpose of satisfying itself as to the legality or propriety of such order or proceedings and may pass such order in relation thereto as it may deem fit.] [Inserted by Punjab Act 29 of 1956, section 3(iii).]
