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[Cites 0, Cited by 0] [Section 76F] [Entire Act]

Nagpur Province - Subsection

Section 76F(1) in The City of Nagpur Corporation Act, 1948

(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.