Section 218D(2) in The Mumbai Municipal Corporation Act, 1888
(2)The provisions of the Code of Civil Procedure, 1908, with respect to appeals from original decrees shall, so far as they can be made applicable, apply to appeals under sub-section (1) and orders passed therein by the High Court may on application to the said Chief Judge be executed by him as if they were decrees made by himself:Provided that no such appeal shall be heard by the High Court unless it is filed within one month from the date of the decision of the Chief Judge.]
