Section 479 in Uttar Pradesh Municipal Corporation Act, 1959
479. Appeals to the Judge.
- In addition to any other appeals to the Judge provided under this Act, appeals shall lie to the Judge against the orders of the Municipal Commissioner in the following cases, namely:(1)an order declining to remove a shaft or pipe under Section 249;(2)an order requiring a building to be set forward under Section 284;(3)an order requiring the owner or occupier to repair, protect or enclose a place found to be dangerous under Section 308:Provided that no such appeal shall lie unless it is filed within one month from the date of the order of the Municipal Commissioner.
