Section 218D in The Mumbai Municipal Corporation Act, 1888
218D. [ Appeals. [Section 218A, 218B, 218C, 218D and 218E were inserted by Bombay 76 of 1948, Section 23.]
(1)An appeal shall lie to the High Court -(a)from any decision of the Chief Judge of the Small Cause Court in an appeal under Section 217 by which a rateable value [or the capital value, as the case may be,] is fixed, and(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.(2)The provisions of the Code of Civil Procedure, 1908, with respect to appeals from original decrees shall, so far as they can be made applicable, apply to appeals under sub-section (1) and orders passed therein by the High Court may on application to the said Chief Judge be executed by him as if they were decrees made by himself:Provided that no such appeal shall be heard by the High Court unless it is filed within one month from the date of the decision of the Chief Judge.]
