(1)Any person aggrieved by the order fixing the betterment charges may, by a written application to the officer authorized under section 41, require that the matter be referred, if the land in relation to which the order is made is situate,-(i)in Greater Bombay, to the Principal Judge of the City Civil Court or such other Judge of the said Court as may be nominated by the State Government in consultation with the Principal Judge; and(ii)elsewhere, to the Civil Judge (Senior Division) of the district within the limits of whose jurisdiction the land is situate.
