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[Cites 0, Cited by 0] [Section 415] [Entire Act]

Bombay Presidency - Subsection

Section 415(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)A decision passed by the Judge under this section, if an appeal does not lie therefrom under sub-section (2) or if no appeal is filed, and, if an appeal is filed, the decision of the [Civil Appellate Court] in appeal, shall be final.