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[Cites 0, Cited by 2] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(5) in U.P. Revenue Code, 2006

(5)Any person aggrieved by an order of the [Assistant Collector] [Substituted 'Sub-Divisional Officer' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under Sub-section (3) or Sub-Section (4), may within thirty days from the date of such order, prefer an appeal to the Collector.