Section 4(8) in Nagpur rules Relating to the Election of Councillors
(8)Any candidate whose nomination paper is rejected by the Returning Officer may file an appeal to the Commissioner against such order. No such appeal shall lie unless it is lodged in the office of the appellate authority before 3 p.m. on the day next but one following the day fixed for the scrutiny of the nomination papers for the ward or special constituency concerned.
