Section 411 in The Gujarat Provincial Municipal Corporations Act, 1949
411. Appeals to the [Civil Appellate Court] [These words were substituted for the 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).].
- An appeal shall lie to the [Civil Appellate Court] [These words were substituted for the 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).] -(aa)[ from a decision of the Judge in an appeal under section 391 against an assessment of compensation under clause (f) of sub-section (1) of section 389, and] [Clause (aa) was inserted by Gujarat 19 of 1964, Section 20 (w.e.f. 15-06-1964).](a)from any decision of the Judge in an appeal under section 406 by which a rateable value in excess of two thousand rupees is fixed, and(bb)[ from any order of the Judge under the proviso to sub-section (2) of section 406; and] [Clause (bb) was inserted by Gujarat 5 of 1970, Section 11.],(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 [Civil Appellate Court] [These words were substituted for the 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).] unless it is filed within one month from the date of the decision of the Judge.
