Section 480(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)On an appeal being made under Section 395 against a demolition order made under Section 393 the Judge may make such order either confirming or quashing or varying the order as he thinks fit, and he may if he thinks fit, accept from an appellant any such undertaking as might have been accepted by the Municipal Commissioner and any undertaking so accepted by the Judge shall have the like effect as if it had been given to and accepted by the Municipal Commissioner under Section 393:Provided that the Judge shall not accept from an appellant upon whom such a notice as is mentioned in sub-section (1) of Section 393 was served, an undertaking to carry out any work unless the appellant complied with the requirements of subsection (2) of that section.
