Section 339 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
339.
(1)Unless otherwise expressly provided by or under the Act the provisions of Sections 256, 261, 273, 274, 277 to 282 of the U.P. Tenancy Act, 1939, shall apply to the suits and proceedings specified in Schedule II of the Act and appeals, revisions and reviews arising therefrom.(2)In respect of the suits or proceedings mentioned in sub-rule (1) the first appeal shall lie within thirty days of the date of the decree or order appealed against and the second appeal,if any, shall lie within ninety days of the date of the decree or order passed by the court of first appeal.
