Section 31 in The U.P. Economizer Rules, 1959

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State of Uttar Pradesh - Section

Section 31 in The U.P. Economizer Rules, 1959

31. Constitution of Appellate Authority.

(1)The appellate authority means the appellate authority constituted by the State Government under section 20.

(2)The State Government shall appoint a person who has exercised the powers of a District Judge or a District Magistrate to be in appellate authority for such period as it may deem fit.

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State of Uttar Pradesh - Section

Section 31 in The U.P. Economizer Rules, 1959

31. Constitution of Appellate Authority.