Section 379 in The City of Nagpur Corporation Act, 1948
379. Limitation of time.
- Where no time is prescribed by this Act for the presentation of an application or appeal, such application or appeal shall be presented, subject to the provisions of section 5 of the Indian Limitation Act, 1908, within thirty days after the date of the order in respect of or against which the application or appeal is made :Provided that if the application is an application for revision to the High Court, the period of limitation shall be ninety days.Proceedings before Magistrates
