Section 218(a) in The Mumbai Municipal Corporation Act, 1888
(a)in the case of an appeal against a rateable value, [for capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 47, dated 13-4-2009 (w.e.t: 1-4-2010).] on the day when the complaint made to the Commissioner under section 163 against such value is disposed of;
