Section 9 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
9. Appeal to Commissioner.
- Any person aggrieved by an order under Section 8, may, within one month from the date of the communication to him of such order, prefer an appeal in the manner prescribed to the Commissioner having jurisdiction and the order of the Commissioner on appeal shall be final.
