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State of Uttar Pradesh - Section

Section 501 in Uttar Pradesh Municipal Corporation Act, 1959

501. Execution of order of the Judge and District Judge.

(1)All orders of the Judge shall be executed in the same manner as if they were decrees of the Court of Small Causes passed under the Provincial Small Cause Courts Act, 1887.
(2)All orders of the District Judge shall be executed as if they were the decrees of his Court.