Section 218D(1) in The Mumbai Municipal Corporation Act, 1888
(1)An appeal shall lie to the High Court -(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(b)from any other decision of the said Chief Judge in an appeal under the said section, upon a question of law or usage having the force of law or the construction of a document.
