Section 4(10) in Nagpur rules Relating to the Election of Councillors
(10)The appellate authority shall take up all such appeals in the order in which they have been filed, commencing at 12 noon on the day following the 1st day on which they may be presented. The appellate authority shall not be required to issue any notices, but all candidates and their proposers and seconders shall be entitled to be present and every candidate shall be heard in connection with any appeal relating to the ward or special constituency for which he is a candidate.Appearance by counsel shall not be permitted
