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[Cites 0, Cited by 0] [Section 378H] [Entire Act]

State of Maharashtra - Subsection

Section 378H(3) in The Mumbai Municipal Corporation Act, 1888

(3)An appeal shall lie to the High Court from a decision of the Chief Judge under this section when the rateable value, entered in the Commissioner's assessment book in accordance with the provisions of this Act, of the premises to which the demolition order appealed against wholly or partially relates, exceeds Rs. 3,000.