Section 381(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)An appeal under sub-section (1) shall lie only on one or more of the following grounds, namely(a)the decision being contrary to law or to some usage having the force of law;(b)the decision having failed to determine some material issue of law or usage having the force of law;(c)a substantial error or defect which may have produced an error or defect in the decision of the case upon merits either on a point of fact or of law.
