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] [Entire Act] State of Uttar Pradesh - Section Section 379 in Uttar Pradesh Municipal Corporation Act, 1959 379. Decision of the Tribunal to be final. - Subject to the provisions of Section 381 the decision of the Tribunal shall be final, and shall not be questioned in any Court of law.
