Section 315 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
315. Sections 302 and 318(2)(c).
- An appeal under Section 302 shall be preferred in the form of a memorandum and presented to the Commissioner or such officer as he may appoint in this behalf. The memorandum shall be accompanied by a copy of the order of the Collector passed under Section 300.
