Section 51 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
51. Appeal to High Court.
- An appeal shall lie to the High Court from the Appellate Decree of a District Judge passed under Section 50 [or of a Civil Judge passed under Section 50-A, as the case may be] [Inserted by U.P. Act No. 20 of 1954.], on any of the grounds specified in Section 100 of the Code of Civil Procedure, 1908 (V of 1908).
