Section 481(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)When an appeal is filed under sub-section (1) in respect of a decision regarding the amount or payment of expenses for any work executed, the Municipal Commissioner shall defer proceedings for the recovery of the amount determined under the said section to be due pending the decision of the District Judge and, after the decision, shall proceed to recover only such amount, if any, as shall be thereby determined to be due.Proceedings before Judge
