Section 24 in Uttar Pradesh Dacoity Affected Areas Act, 1983
24. Appeal against order under Section 20
(1)An appeal shall lie to the High Court against every decision of the Special Court made under Section 20.(2)In the appeal preferred in the High Court under sub-section (1) the High Court may confirm, reverse, very or modify the decision or direct that the matter be re-heard by the Special Court.
