Section 115S(1)(vi) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 115S(1)] [Section 115S] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115S(1)(vi) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(vi)Any party aggrieved by the decision of the Tahsildar under clause (v) may, within fifteen days of the date of the order, file any appeal to the Collector who shall call for the records of the case and pass orders after hearing the parties. The order of the Collector shall be final and conclusive and shall not be questioned in any Court of law.

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State of Uttar Pradesh - Subsection

Section 115S(1)(vi) in U.P. Zamindari Abolition and Land Reforms Rules, 1952