Section 481(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)An appeal shall lie to the District Judge from a decision of the Judge, regarding the amount or payment of expenses for any work executed, when the amount of the claim in respect of which the decision is given exceeds two thousand rupees:Provided that no such appeal shall be heard by the District Judge unless it is filed within one month from the date of the decision of the Judge.
