Section 195C(5) in The Mumbai Municipal Corporation Act, 1888
(5)On the giving of such notice as is referred to in sub-section (2) the question as to the amount and form of such indemnity shall stand referred to the sole arbitration of some person to be nominated by the [Chief Justice of Maharashtra] [These words were substituted for the words 'Chief Justice of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] who shall be assisted, by two assessors, one to be nominated by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] and one by the corporation and his decision shall be final.
