(8)Every order of the Assistant Record Officer -(a)made under sub-section (6) shall, subject to the provisions of Sections 210 and 219, be final;(b)made under sub-section (7) shall subject to the result of any suit which tire aggrieved person may file in any Court of competent jurisdiction, be final].[55. Particulars to be stated in the list of cultivators. - The register of persons cultivating or otherwise occupying land specified in Section 32 shall specify as to each tenure-holder the following particulars :-(a)the class of tenure as determined by the Uttar Pradesh Zamindari and Land Reforms Act, 1950,(b)the revenue or rent payable by the tenure-holder, and(c)and other conditions of tenure which the [State Government] may by rules made under Section 234 require to be recorded.Explanation. - For the purposes of this section the year for which the register is prepared shall be reckoned as a complete year.] [Substituted by U P. Act No. 1 of 1951.]
