Section 411 in The Bombay Provincial Municipal Corporations Act, 1949
411. Appeals to the [Civil Appellate Court]. - An appeal shall lie to the [Civil Appellate Court] -
[(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](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],(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] unless it is filed within one month from the date of the decision of the Judge.
