Section 408 in The Maharashtra Municipal Corporations Act, 1949
408. Arbitration. - Where any appeal against the rateable value [or the capital value, as the case may be] or tax fixed or charged under this Act is pending and all the parties interested agree that any matter in difference between them shall be referred to arbitration, they may, at any time before a decision is given in such appeal, apply in writing to the Judge for an order of reference on such matter and on such application being made the provisions of the [Arbitration and Conciliation Act, 1996] relating to arbitration in suits shall, so far as they can be made applicable apply to such application and the proceedings to follow thereon, as if the said Judge were a Court within the meaning of that Act and the application were an application made in a suit.
[409. Appointment of expert valuer.] - Deleted by Maharashtra 10 of 2010, Section 14.
