Section 21(2) in U.P Consolidation of Holdings Act, 1953
(2)Any person aggrieved by the order of the Consolidation Officer under sub-section (1) may within [15] [Substituted for the figure '21' by U.P. Act No. 38 of 1958.] days of the date of the order, file an appeal before the Settlement Officer, Consolidation whose decision shall, except as otherwise provided by or under this Act be final.
