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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(3) in The U.P. Municipalities Act, 1916

(3)In particular, such order may prescribe the condition that any order by the Vice-President in the exercise of a power conferred on him by sub-section (1) shall be liable to rescission or revision by the President upon appeal to the President within a specified time.']]