Section 18 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
18. Appeal against order of allotment or release.
(1)Any person aggrieved by an order under section 16 or section 19 may, within fifteen days from the date of the order prefer an appeal against it to the District Judge, and in other respects, the provisions of section 10 shall mutatis mutandis apply in relation to such appeal.(2)Where and in so far as an order under section 16 or section. 19 is varied or rescinded, the District Magistrate shall, on an application being made to him on that behalf, place the parties back in the position which they would have occupied but for such order or such part thereof as has been varied or rescinded; and may for' that purpose use or cause to be used such force as may be necessary.
