Section 97 in The U.P. Co-operative Societies Act, 1965
97. Appeal against awards of Registrar.
(1)Any person aggrieved by any award of the Registrar made under clause (a) of sub-section (1), or sub-section (2) of Section 71 may, within thirty days after the date on which the award is communicated to such person, appeal to the Tribunal.(2)The Tribunal after hearing an appeal under this section may pass such order as it may deem just.
