Section 105F(1) in The Mumbai Municipal Corporation Act, 1888
(1)An appeal shall lie from every order of the Commissioner, made in respect of any corporation premises, under section 105B or section 105C, to an appellate officer who shall be the principal Judge of the City Civil Court of Bombay or such other judicial officer in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] of not less than ten year's standing, as the principal Judge may designate in this behalf.
