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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(4) in City of Bombay Municipal (Supplementary) Act, 1888

(4)But, when the appeal has been disposed of, he shall forthwith give effect to the order passed therein by the High Court or if the order of the Presidency Magistrate has not been disturbed by the High Court, then to his order.