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[Cites 0, Cited by 0] [Section 52A(7)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(7)(b) in U.P Consolidation of Holdings Act, 1953

(b)Any person aggrieved by the order of the Consolidation Officer under clause (a) may, within 15 days from the date of the order, file an appeal before the Settlement Officer, Consolidation, whose decision thereon shall be final.