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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Debt Relief Act, 1977

(1)Any person aggrieved by an order made [by the Tahsilder under Section 6 or by the Debt Settlement Officer under Section 6-A] [Substituted by U.P. Act No. 2 of 1979.] may, within such period and in such manner as may be prescribed, prefer an appeal to the Appellate Officer.