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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in City of Bombay Municipal (Supplementary) Act, 1888

(3)A decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504] of the [City of Bombay Municipal Act, 1888], shall, if an appeal does not lie therefrom under sub-section (1), be final.