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[Cites 0, Cited by 0] [Section 381(1)] [Section 381] [Entire Act]

State of Uttar Pradesh - Subsection

Section 381(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)the High Court grants special leave to appeal, provided that the High Court shall not grant such special leave unless [the Tribunal] [Substituted by U.P. Act 24 of 1972.] has refused to grant a certificate under clause (a)