Section 271 in The United Provinces Tenancy Act, 1939
271. Appeal from order of Assistant Collector of the first class, and of Collector, in certain cases
. - (1) An appeal lies to the Collector from the order of an Assistant Collector of the first class and to the Commissioner from the original order or a Collector, in any of the cases specified below, namely, -(a)an order deciding a question regarding compensation for improvements under Section 159; or determining the value of crops or trees or the amount of compensation under the provisions of Section 160;(b)an order under Section 170, extending or refusing to extend the time for payment;(c)an order under Section 15, Section 16, Section 18, Section 53 and 54, Section 64, Section 72 to 75, Section 77, Section 79 to 81, Section 95, Section 126-A, Section 251, Section 252 and Section 294.(2)An appeal shall lie from the order mentioned in Section 47 or Section 104 or Section 144 or in Order XLIII, Rule 1 of the Code of Civil Procedure, 1908, and made by an Assistant Collector of the first class of a Collector.(3)Such appeal shall lie to the Court, if any, having jurisdiction under Section 265 of this Act to hear an appeal from the decree in the suit, or in the case of an application for execution, to the Court having jurisdiction to hear an appeal from the decree which is being executed.
