Section 76I in The City of Nagpur Corporation Act, 1948
76I. Power to make regulations. - Commissioner with the approval of Standing Committee, may make regulations for all or any of the following matters, namely :-
(a)the forms of notice under sections 76-B and 76-C and for prescribing the other manners in which they may be served under those sections;(b)the holding of inquiries under this Chapter;(c)the procedure to be following in taking possession of any Corporation premises under section 76-B;(d)the manner in which the damages under section 76-C may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which appeal may be preferred under section 76-F and the procedure to be followed in such appeal; or(f)any other matter which has to be, or may be, prescribed under this Chapter by regulations.
