Section 416(3) in The Maharashtra Municipal Corporations Act, 1949
(3)When an appeal is filed under sub-section (1) in respect of a decision regarding the amount or payment of expenses for any work executed, the Commissioner shall defer proceedings for the recovery of the amount determined under the said section to be due pending the decision of the District Court and, after the decision, shall proceed to recover only such amount, if any, as shall be thereby determined to be due.[416A. Fees in appeals before District Court. - The State Government may, from time to time by notification in the Official Gazette, prescribe what fee, if any, shall be paid for an appeal to the District Court under sections 411, 415 or 416:Provided that the District Court may, whenever it thinks fit, receive an appeal by or on behalf of a poor person, without payment or on a part payment of the prescribed fees:Provided further that whenever an appeal made to the District Court is settled by agreement of the parties before the hearing, half the amount of the fees paid up shall be repaid by the District Court to the party by whom the same may have been paid.]V. Proceedings before Judge
