Section 218A in The Mumbai Municipal Corporation Act, 1888
218A. [ Arbitration. [Section 218A, 218B, 218C, 218D and 218E were inserted by Bombay 76 of 1948, Section 23.]
- Where in any appeal under section 217 all the parties interested agree that any matter in difference between them shall be referred to arbitration, they may, at any time before a decision is given in such appeal, apply in writing to the Chief Judge of the Small Cause Court for an order of reference on such matter and on such application being made, the provisions of [the Arbitration and Conciliation Act, 1996], relating to arbitration in suits shall, so far as they can be made applicable, apply to such application and the proceedings to follow thereon, as if the said Chief Judge were a Court within the meaning of that Act and the application were an application made in a suit.]
