Section 381(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)An appeal to the High Court shall lie from a decision of the Tribunal, if -(a)[the Tribunal] [Substituted by U.P. Act 24 of 1972.] grants a certificate that the case is a fit one for appeal, or(b)the High Court grants special leave to appeal, provided that the High Court shall not grant such special leave unless [the Tribunal] [Substituted by U.P. Act 24 of 1972.] has refused to grant a certificate under clause (a)
