Section 23(e) in The U.P. Municipalities Act, 1916
(e)during the hearing of the case the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] may refer a question of law to the High Court under Order XLVI of the First Schedule of the Code of Civil Procedure, 1908, but there shall be no appeal either on a question of law or fact, and no application in revision against or in respect of the decision of the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.];
