Section 353B(7) in The Mumbai Municipal Corporation Act, 1888
(7)If there is any dispute about the amount of expenses for which demand is made under sub-section (6), an appeal may be preferred to the Chief Judge of the Small Causes Court, but no such appeal shall be entertained by the said Chief Judge, unless -(i)it is preferred within twenty-one days from the date of receipt of notice of such demand;(ii)the amount for which demand is made is deposited. with the Corporation and a true copy of the receipt showing that the amount has been so deposited accompanies the appeal.
