Section 53A(3) in The U.P. Municipalities Act, 1916
(3)Any order passed by a servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in the exercise of a power conferred on him under sub-section (1) shall be liable to rescission or revision by the [President] [Substituted by U.P Act No. 7 of 1949.].
