Section 414 in The Bombay Provincial Municipal Corporations Act, 1949
414. Appeals to the Judge. - Appeals shall lie, to the Judge against the orders of the Commissioner in the following cases, namely:-
(1)an order declining to remove a shaft or pipe-under section 175;(2)an order requiring a building to be set forward-under section 215;(3)an order requiring the owner or occupier to repair, protect or enclose a place found to be dangerous-under section 247;(4)an order directing the demolition of an insanitary building-under section 300;(5)an order directing the demolition of an obstructive building-under section 303;Provided that no such appeal shall lie unless it is filed within one month from the date of the order of the Commissioner.
