Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(3) in The Maharashtra Municipal Corporations Act, 1949

(3)A decision passed by the Judge under this section, if an appeal does not lie therefrom under sub-section (2), or if no appeal is filed, and, if an appeal is filed, the decision of the District Court in appeal, shall be final.