Section 412 in The Maharashtra Municipal Corporations Act, 1949
412. Costs of proceedings in appeal. - The costs of all proceedings in appeal under section 406 before the Judge including those or arbitration under section 408 [* * *] shall be payable by such parties in such proportion as the Judge shall direct and the amount thereof shall, if necessary, be recoverable as if the same were due under a decree of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887.
