Section 191(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)A second appeal shall lie to the Board from a final order deciding an appeal referred to in sub-rule (1) on any of the following grounds and no other, viz.-(a)the decision being contrary to law;(b)the decision having failed to determine some material issue of law; and(c)a substantial error or defect in procedure as prescribed which may have produced an error or defect in the decision of the case upon merits.
