Section 321(2) in The U.P. Municipalities Act, 1916
(2)The order of the Appellate Authority confirming, setting aside or modifying any such order or direction shall be final :Provided that it shall be lawful for the Appellate Authority, upon application, and after giving notice to the other party, to review any order passed by him in appeal by a further order passed within three months from the date of his original order.
