Section 76B(2) in The City of Nagpur Corporation Act, 1948
(2)Before an order under sub-section (1) is made against any person, the Commissioner shall issue, in the manner hereinafter provided, a notice in writing calling upon all persons concerned to 'show cause why an order of eviction should not be made'.The notice shall,-(a)specify the grounds on which the order of eviction is proposed to be made; and(b)require all persons concerned, that is to say, all persons who are or may be in occupation of, or claim interest in, the Corporation premises, to show cause against the proposed order, on or before such date as is specified in the notice.If such person makes an application to the Commissioner for the extension of period specified in the notice the Commissioner may grant the same on such terms as to payment and recovery of the amount claimed in the notice, as he deems fit.Any written statement put in by any person and documents produced, in pursuance of the notice, shall be filled with the record of the case, and such person shall be entitled to appear before the Commissioner by advocate, attorney or other legal practitioner.The notice to be served under this sub-section shall be served in the manner provided for the service of a notice under sub-section (1); and thereupon, the notice shall be deemed to have been duly given to all persons concerned.
