Section 112(3) in The U.P. Municipalities Act, 1916
(3)The delegation by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] within a specified period.
