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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Uttar Pradesh - Subsection

Section 481(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The decision of the Judge regarding the amount of payment of expenses for any work executed, if no appeal is filed under this section and, if an appeal is filed, the decision of the District Judge in such appeal shall be final.