Section 50 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
50. Appeal to the District Judge.
- Notwithstanding, anything contained in any law, any person aggrieved by the order of the Compensation Officer deciding the objections under Section 48 may appeal to the District Judge :Provided that where the difference between the net assets entered in the roll and the net assets claimed by the intermediary exceeds rupees two thousand and five hundred, the appeal shall lie to the High Court.
