Section 477 in Uttar Pradesh Municipal Corporation Act, 1959
477. Costs of proceedings in appeal.
- The costs of all proceedings in appeal under Section 472 before the Judge including those of arbitration under Section 474 and of valuation under Section 475 shall be payable by such parties in such proportion as the Judge shall direct and the amount thereof shall, if necessary, be recoverable, as if the same were due under a decree of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887.
