Section 57 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
57. Order under Section 55 to be decree of a Civil Court.
(1)The order of the Compensation Officer apportioning the compensation between the intermediary and his thekedar shall be deemed to be a decree of a Civil Court of competent jurisdiction.(2)Notwithstanding, anything contained in any other law for the time being in force, an appeal shall lie from the decree mentioned in sub-section (1) to the District Judge.
