Section 411 in The Maharashtra Municipal Corporations Act, 1949
411. Appeals to the District Court. - An appeal shall lie to the District Court, -
(a)from any decision of the Judge in an appeal under section 406 by which a rateable value [or a capital value, as the case may be] is fixed, and(b)from any other decision of the said Judge in an appeal under the said section, upon a question of law or usage having the force of law or the construction of a document:Provided that no such appeal shall be heard by the District Court unless it is filed within one month from the date of the decision of the Judge.
