Section 23(f) in The U.P. Municipalities Act, 1916
(f)[ any person considering himself aggrieved by the decision may apply for review to the] [Substituted by U.P. Act No. 7 of 1949.] [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] within thirty days from the date of the decision and the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] may thereupon review the decision on any point;
