Section 368 in The City of Nagpur Corporation Act, 1948
368. Procedure on complaint of injury. - (1) Any person who is injuriously affected by the exercise of any power conferred by sections 170, 171, 172, 173, 191, 193, 194 and 265, may complaint to the State Government that more than the least practicable nuisance or damage has been created or caused.
(2)The State Government may appoint an officer to enquire into any such complaints, and such officer shall, for the purpose of this enquiry, have all the powers of a Civil Court trying a suit and shall submit his report to the State Government.(3)Upon receipt of the report the State Government may, if it thinks fit, direct the Corporation -(a)to take such measures as it may deem practicable and reasonable for preventing, abating, removing or diminishing the nuisance or damage;(b)to pay to the complaint all reasonable costs of and relating to his complainant, which costs may include compensation for the complainant's loss of time in prosecuting the complaint.(4)It shall be incumbent on the Corporation, the [Standing Committee] or the [Commissioner], as the case may be, to obey every such order.
