(8)Any person aggrieved by an order of the Assistant Record Officer made under sub-section (6) or sub-section (7) [may prefer an appeal within thirty days from the date of such order to the Record Officer in the manner prescribed] [Substituted 'may prefer an appeal to the Record Officer in the manner prescribed' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and every order of the Record Officer on such appeal shall, subject to the provisions of Section 210, be final.
