Section 115H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115H. [ [Added by Notification No. 3548/I-A-1059-1953, dated 13.06.1953.]
Nothing in Rules 115-D to 115-G shall debar any person from establishment of his right in a court of competent jurisdiction in accordance with the law for the time being in force in respect of any matter for which any order has been made by the Collector.]
