Section 31A(10) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(10)No appeal shall lie against an order for the recovery of possession of any premises made by the competent authority in accordance with the procedure specified in this section:Provided that High Court may, for the purpose of satisfying itself that an order made in any case by the competent authority under this section is according to law, call for the record of that case and pass such order in respect thereto as it thinks fit.
