Section 576(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)All appeals pending before any authority of the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).] or local authority on the said date shall, so far as may be practicable, be disposed of as if the area was constituted to be a City when they were filed.
