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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)Where an appeal has been preferred against an order under clause (b) of Secti9n 69, the High Court may, on sufficient cause being shown, stay operation of the order appealed from and in such a case the order shall be deemed never to have taken effect under Section 77 and shall not take effect until the dismissal of the appeal.