Section 29(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(2)Where an adjudication is made by the nominee appointed by the Authority, it shall be filed before the Authority and the Authority shall pass such order as deemed fit including an order-(a)confirming and enforcing the adjudication,(b)setting aside or modifying the adjudication, or(c)remitting the adjudication to the nominee for reconsideration.
