Section 217(4) in The Mumbai Municipal Corporation Act, 1888
(4)As far as possible, within fifteen days from the expiry of the period of thirty days prescribed under sub-section (3), the Commissioner shall intimate to the Chief Judge the names and other particulars of the appellants who have deposited with him the required amount within the prescribed period and the names and other particulars of the appellants who have not deposited with him such amount within such period, on receipt of such intimation, the Chief Judge shall summarily dismiss the appeal of any appellant who has not deposited the required amount with the Commissioner within the prescribed period.] [Sub-section (3), (4) and (5) were inserted by Maharashtra 63 of 1975, Section 5(b).]
