Section 387 in The City of Nagpur Corporation Act, 1948
387. Order passed under this Act and the rules thereunder. - (1) If any person aggrieved by any order passed under this Act or under any rule or by-law made thereunder, does not receive the address to which he considers himself entitled, he may appeal to any Corporation officer who has been appointed by the [Commissioner] to hear such appeals, or failing such appointment, to the [Commissioner].
(2)Any order passed in appeal by any Corporation officer, other than the [Commissioner], shall be subject to revision by the [Commissioner].(3)If the original order has been passed by the [Commissioner] himself, the appeal shall lie to the State Government or such persons as it may direct.
