Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Bombay Presidency - Subsection Section 4(5) in City of Bombay Municipal (Supplementary) Act, 1888 (5)When disposing of an appeal under this section, the High Court may direct by whom the costs of the appeal are to be paid and whether in the whole or in what part or proportion.
