Section 387(2) in The City of Nagpur Corporation Act, 1948
(2)Any order passed in appeal by any Corporation officer, other than the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], shall be subject to revision by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
