Section 20 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
20. Cases where no objections are filed. -
(1)Where no objection is filed under Section 19, as to the correctness of the draft assessment roll, the Prescribed Authority shall declare it as the Assessment Roll.(2)The Prescribed Authority shall, on application made within thirty days from the date of the order under sub-section (1) by the persons aggrieved by such order passed in his absence and on sufficient cause being shown for his absence set aside the order and allow such person to show why the draft assessment roll be not taken as final.(3)An appeal shall lie from an order passed under sub-section (2) within thirty days of the date of that order, to the [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. Act No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 and 21 of the principal Act, pending immediately before the commencement of this Act before any District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act, as amended by this Act.] within whose jurisdiction the land or any part thereof is situate.
