Section 20(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)The Prescribed Authority shall, on application made within thirty days from the date of the order under sub-section (1) by the persons aggrieved by such order passed in his absence and on sufficient cause being shown for his absence set aside the order and allow such person to show why the draft assessment roll be not taken as final.
