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[Cites 0, Cited by 0] [Section 95(7)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(7)(d) in U.P. Revenue Code, 2006

(d)An appeal against the order, other than an interim order, passed by a Sub-Divisional Officer, shall lie before the Commissioner. The decision of Commissioner shall subject to the provision of Section 210, be final.]