Section 226(3) in The Mumbai Municipal Corporation Act, 1888
(3)Any person aggrieved by any order passed by the Commissioner under sub-section (2) may, within thirty days from the receipt of such order, refer the matter for the decision of the Chief Judge of the Small Cause Courts, whose decision shall be final and shall not be called in question in any suit or other legal proceeding in any Court:Provided that, the Chief Judge shall not entertain any such reference, which is not made to him, within the period specified in this sub-section and he shall summarily dismiss such reference.
