Section 76F in The City of Nagpur Corporation Act, 1948
76F. Appeal. - (1) An appeal shall lie from every order of the Commissioner, made in respect of any Corporation premises under section 76-B or section 76-C, to an appellate office, who shall be the District Judge or such other judicial officer in the City of not less than ten year's standing, as the District Judge may designate in this behalf.
(2)An appeal under sub-section (1) shall be preferred,-(a)in the case of an appeal from an order under section 76-B, within thirty days from the date of the service of the notice relating to the order under sub-section (1) of that section, and(b)in the case of an appeal from an order under section 76-C, within thirty days from the date of the service of the notice relating to the order under sub-section (1) or (2) of that section, as the case may be;Provided that, the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(3)Where an appeal is preferred from an order of the Commissioner, the appellate officer may stay the enforcement of that order for such period, and on such conditions as the deems fit.(4)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.
