Section 102 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
102. Revision.
- The High Court may, for the purpose of satisfying itself that the order of the District Judge deciding an appeal under Section 101 [or of a Civil Judge passed under Section 101-A, as the case may be] [Added by U.P. Act No. 37 of 1958.], was according to law, call for the record and pass such order with respect to the case, as it thinks fit.
