Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 387] [Entire Act] State of Maharashtra - Subsection Section 387(3) in The City of Nagpur Corporation Act, 1948 (3)If the original order has been passed by the [Commissioner] himself, the appeal shall lie to the State Government or such persons as it may direct.
