Section 301(4) in The Mumbai Municipal Corporation Act, 1888
(4)If, when the Commissioner requires a building to be set forward, the owner of the building is dissatisfied with [the price fixed to be paid to the corporation or any of the other] [These words were substituted for the original words by Bombay 7 of 1921, Section 9(b).] terms or conditions of the conveyance, the Commissioner shall, upon the application of the said owner at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for the determination of the Chief Judge of the Small Cause Court, whose decision thereupon shall be conclusive.Provisions concerning private streets
