Section 22 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
22. Appeal.
- Any person aggrieved by an order under section 21 or section 24 may within thirty days from the date of the order prefer an appeal against it to the District Judge, and in other respects, the provisions of section 18 shall mutatis mutandis apply in relation to such appeal.
