Section 50A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
50A. [ Power to transfer appeals to Civil Judges. [Inserted by U.P. Act No. 20 of 1954.]
(1)A District Judge may transfer to any Civil Judge under his administrative control any appeal under Section 50 from the order of Compensation Officer pending before him.(2)Appeals transferred under this section shall be disposed off in accordance with the procedure applicable to disposal of appeals by the District Judge under Section 50.]
