Section 499 in Uttar Pradesh Municipal Corporation Act, 1959
499. Code of Civil Procedure to apply.
(1)Save as expressly provided by this Chapter, the provisions of the Code of Civil Procedure, 1908, relating to appeals from original decrees shall mutatis mutandis apply to appeals to the District Judge.(2)All other matters for which no specific provision has been made under this Act shall be governed by such rules as the State Government may from time to time make after consultation with the High Court.
