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 54] [Entire Act] State of Uttar Pradesh - Subsection Section 54(3) in The U.P. Water Supply and Sewerage Act, 1975 (3)The prescribed authority may, after giving to the parties an opportunity of being heard, confirm, set aside or modify the order under appeal.
