Section 42(b) in The City of Bombay Municipal (Amendment) Act, 1933
(b)the said repeal shall not affect any appeal made to the High Court from any award or any part of the Tribunal of appeal under sub-section (11) of section 48 of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), before the date on which this Act comes into operation; but every such appeal shall, so far as may be, be decided by the High Court in accordance with the provisions of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), as supplemented by Act XIV of 1904 as if this Act had not been passed;
