Section 381(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)[ (i) An application for the grant of a certificate under clause (a) of sub-section (1) may be made within thirty days from the date of decision of the Tribunal.(ii)An appeal against the decision of the Tribunal may be preferred within sixty days from the date of the grant of the said certificate.(iii)An application to the High Court for special leave to appeal under clause (b) of sub-section (1) may be made within sixty days from the date of the order of refusal of the said certificate.(5-A). The provisions of Sections 5 and 12 of the Limitation Act, 1963 shall mutatis mutandis apply to an appeal or application under sub-section (5).] [Substituted by U.P. Act 24 of 1972.]
