Section 4(1) in City of Bombay Municipal (Supplementary) Act, 1888
(1)An appeal shall lie to the High Court of Judicature at Bombay from an order passed by a Presidency Magistrate under section 515 of the [City of Bombay Municipal Act, 1888] [Short title of this Act now reads as 'the Mumbai Municipal Corporation Act' vide Maharashtra 25 of 1996, section 2, Schedule.].
