Section 416(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)An appeal shall lie to the [Civil Appellate Court] [These words were substituted for the words 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).] from the decision of the Judge regarding the amount or payment of expenses for any work executed, when the amount of the claim in respect of which the decision is given exceeds two thousand rupees:Provided that no such appeal shall be heard by the [Civil Appellate Court] [These words were substituted for the words 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).] unless it is filed within one month from the date of the decision of the Judge.
