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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Uttar Pradesh - Subsection

Section 207(1) in U.P. Revenue Code, 2006

(1)Any party aggrieved by a final order or decree passed in any suit, application or proceeding specified in Column 3 of the Third Schedule, may prefer a first appeal to the Court or officer specified against it in Column 5, where such order or decree was passed by a Court or officer specified against it in Column 4 thereof.