Section 61(1) in The U.P. Municipalities Act, 1916
(1)No appeal shall lie to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from order passed by an Executive Officer [or Medical Officer of Health] [Added by U.P. Act No. 5 of 1932.] in the exercise of the powers conferred upon him by Section 60 [or Section 60-A] [Added by U.P. Act No. 5 of 1932.] unless, -(a)the order is an order against which an entry is shown in the third column of Schedule II, such entry not being avoided by regulation made under clause (e) of sub-section (1) of Section 297 and in force; or(b)the order is an order passed in respect of a licence and provision is made for appeal therefrom by any bye-law.
