Section 415(2) in The Maharashtra Municipal Corporations Act, 1949
(2)An appeal shall lie to the District Court from a decision of the Judge on an appeal under this section, within one month of such decision, when the rateable value [or the capital value, as the case may be] entered in the Commissioner's assessment book in accordance with the provisions of this Act, of the premises to which the demolition order appealed against wholly or partially relates, [exceeds such amount as the State Government may, by notification in the Official Gazette, specify]
