Section 266 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
266. Orders of the State Government on the assessment proposals.
(1)The State Government shall consider the material mentioned in Section 265 and the comments of the Prescribed Authority and then pass such orders as it may think fit.(2)The order of the State Government under sub-section (1) shall not be called in question in any Court.
