Section 115BB(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The order of the Assistant Collector in charge of the sub-division shall be appealable to the [Commissioner] [Substituted by Notification No. 315-R(4)/I-A-1042-1955, dated 20.02.1957.] within thirty days of the date of the passing of the original order.]
