Section 343 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
343. State Government to he a party in the proceedings under Chapters III to V.
(1)The State Government shall be deemed to be a party in every proceedings before the Compensation Officer or the Rehabilitation Grants Officer under Chapters III to V and every notice to be served or intended-to be served on the State Government may be served on the Collector or an authority nominated by the Collector.(2)Notwithstanding anything contained in the said chapters or clause (d) of sub-section (1) of Section 344, the period of limitation for filing of an appeal by or on behalf of the State Government shall be ninety days from the date of the order appealed against.
