Section 198(8) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(8)[ Every order made by the Collector under sub-section (4) shall, subject to the provisions of Section 333, be final.] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).]
