Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 394] [Entire Act] State of Uttar Pradesh - Subsection Section 394(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)Any person aggrieved by the decision of the Municipal Commissioner under sub-section (2) may, within a period of one month, appeal to the Judge.
