Section 217(2A) in The Mumbai Municipal Corporation Act, 1888
(2A)[ Where the appeal is not filed in accordance with the provisions of clauses (a) to (d) of sub-section (2), it shall be liable to be summarily dismissed,] [Sub-section (2A) was inserted by Maharashtra 11 of 2009, Section 46(3), dated 13-4-2009 (w.e.f. 1-4-2010).]
