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[Cites 0, Cited by 11] [Section 217] [Entire Act]

State of Maharashtra - Subsection

Section 217(1) in The Mumbai Municipal Corporation Act, 1888

(1)Subject to the provisions hereinafter contained, appeals against any rateable value [or the capital value, as the case may be,] or tax fixed or charged under this Act shall be heard and determined by the Chief Judge of the Small Cause Court.