Section 471 in Uttar Pradesh Municipal Corporation Act, 1959
471. References to the Judge.
-In the following cases a reference shall be made to the Judge -(1)whether the Municipal Commissioner may be directed to remove a shaft or pipe on the application of the owner of a building or hut under Section 249;(2)regarding the amount of the price for the land required for setting forward a building under Section 284;(3)regarding the amount or payment of expenses for any work executed or any measure taken or things done under the orders of the Municipal Commissioner or any Corporation Officer under Section 522;(4)regarding the amount or payment of expenses or compensation and the apportionment thereof falling under any of the provisions of this Act or any rule or bye-law thereunder not otherwise specifically provided for.Appeals against Valuations and Taxes
