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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1A) in U.P Consolidation of Holdings Act, 1953

(1A)[ Any person aggrieved by an order under sub-section (1) may, within fifteen days of the date of the order, prefer an appeal before the Consolidation Officer, whose decision thereon shall be final.] [Added by U.P. Act No. 8 of 1963.]