Section 49 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
49. Order under Section 48 to be a decree of a Court.
- The order of the Compensation Officer deciding an objection under Section 48 shall be deemed to be a decree of a Civil Court and shall contain concise statement of the case, the points for determination, the decisions thereon and the reasons for such decisions.
