Section 3(3) in City of Bombay Municipal (Supplementary) Act, 1888
(3)A decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504] [The name of the 'City of Bombay' is restored as 'Mumbai' vide Maharashtra 25 of 1996, section 2, Schedule.] of the [City of Bombay Municipal Act, 1888] [Short title of this Act now reads as 'the Mumbai Municipal Corporation Act' vide Maharashtra 25 of 1996, section 2, Schedule.], shall, if an appeal does not lie therefrom under sub-section (1), be final.
