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State of Uttar Pradesh - Section

Section 285 in The United Provinces Tenancy Act, 1939

285. Withdrawal of revenue appeals by District Judge

. - A District Judge may withdraw from a Civil Judge any appeal or class of appeals from a decree or order of a revenue Court and try such appeal or class of appeals himself or transfer such appeals or class of appeals to any other Civil Judge competent to deal therewith.Questions of Proprietary Right in Revenue Courts