Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 413] [Entire Act] Bombay Presidency - Subsection Section 413(2) in The Bombay Provincial Municipal Corporations Act, 1949 (2)Effect shall be given by the Commissioner to every decision of the said Judge on any appeal against any value or tax.IV. Appeals to the Judge and the [Civil Appellate Court]
