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[Cites 0, Cited by 0] [Section 218D(1)] [Section 218D] [Entire Act]

State of Maharashtra - Subsection

Section 218D(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)from any decision of the Chief Judge of the Small Cause Court in an appeal under Section 217 by which a rateable value [or the capital value, as the case may be,] is fixed, and