Section 395 in Uttar Pradesh Municipal Corporation Act, 1959
395. Appeal against demolition orders.
- Any person aggrieved by -(i)an order under sub-section (1) of Section 391; or(ii)an order under sub-section (3) or sub-section (4) of Section 392; or(iii)a demolition order made under Section 393, but not being an order made under sub-section (5) thereof;may within twenty-one days after the date of the service of a copy of the order appeal to the Judge, and no proceedings shall be taken by the Municipal Commissioner to enforce any order in relation to which an appeal is brought before the appeal is finally determined.Disposal of Carcasses of Animals
