Section 14 in The U.P. Government Estates Thekedari Abolition Act, 1958
14. Disposal of the reference by the District Judge.
(1)The District Judge shall, in the manner prescribed dispose of the objection and may confirm, vary, increase or reduce the amount of compensation determined under Section 11.(2)The scope of enquiry by the District Judge under sub-section (1) shall be restricted to a consideration of the interest of the persons affected by the objection.(3)The decision of the District Judge under sub-section (1) shall be a decree.
