Section 20A(c) in U.P. Consolidation of Holdings Rules, 1954
(c)Any person aggrieved by the order of the Consolidation Officer under sub-rule (b) may, within 15 days of the date of the order, file an appeal before the Settlement Officer, Consolidation who shall, after affording the persons concerned an opportunity of being heard and making a spot inspection, if necessary, give his decision thereon. The order of the Settlement Officer, Consolidation shall be final and not open to question.]
