Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(6) in The U.P. Bhoodan Yagna Act, 1952 (6)[ Any person aggrieved by an order of the Tahsildar under this section may within thirty days from the date of the order, prefer an appeal against into the Collector and the decision of the Collector on such appeal shall be final.
