Section 164(2) in The City of Nagpur Corporation Act, 1948
(2)No such appeal [shall be entertained] [These words were inserted, by Maharashtra 63 of 1975, Section 10(a)(ii).] unless -(a)the amount claimed from the appellant [up to date of filing the appeal] [These words were inserted, by Maharashtra 63 of 1975, Section 10(a)(ii).] has been deposited by him in the Corporation Office, and a written objection has been made and determined in accordance with the provisions of this Act;(b)the appeal is brought within fifteen days next after the order terminating the written objection;(c)in the case of any tax or claim other than property tax an application in writing, stating the grounds on which the amount of the tax or claim is disputed, has been made to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] within fifteen days next after the presentation of.the bill.
