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State of Uttar Pradesh - Section

Section 77A in The U.P. Municipalities Act, 1916

77A. [ Powers of Appellate Authority in disciplinary matters. - The Appellate Authority to which an appeal against an order of dismissal, removal or other punishment is preferred under this Act or the rules may, -

(a)set aside, reduce or confirm the penalty; or
(b)remit the case to the authority which imposed the penalty with such directions as it may deem fit.]