Section 76C(1) in The City of Nagpur Corporation Act, 1948
(1)Subject to any regulation made by the Commissioner in this behalf, but without prejudice to the provisions of section 76-B, where any person is in arrears of rent payable in respect of any Corporation premises, the commissioner may, by notice served in the manner provided for service of notice under sub-section (1) of section 76-B, order that person to pay the same within such time not less that ten days as may be specified in the notice.
