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[Cites 0, Cited by 1] [Section 218D(1)] [Section 218D] [Entire Act]

State of Maharashtra - Subsection

Section 218D(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)from any other decision of the said Chief Judge in an appeal under the said section, upon a question of law or usage having the force of law or the construction of a document.