Section 115JJ in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115JJ. [ [Added by Notification No. 1214/I-A-l056-1954, dated 09.04.1955.]
(1)The Assistant Collector incharge of the sub-division shall be the prescribed authority for purposes of sub-section (1) of Section 123-A.(2)The Collector of the district shall be the prescribed appellate authority under sub-section (2) of Section 123-A.]
