Section 26A(3) in U.P Consolidation of Holdings Act, 1953
(3)Any person aggrieved by the order of the Consolidation Officer or the Tahsildar may, within 15 days of the order, file an appeal before the Settlement Officer, Consolidation, or the Assistant Collector Incharge of the Sub-Division, as the case may be. The order made under this sub-section shall be final.
