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State of Uttar Pradesh - Section

Section 216 in The U.P. Land Revenue Act, 1901

216. Powers of Appellate Court. -

(1)The Appellate Court may either admit or summarily reject the appeal.
(2)If it admits the appeal, it may reverse, vary or confirm the order appealed against;or may direct such further investigation to be made or such additional evidence to be taken as it may think necessary;or it may itself take such additional evidence;or it may remand the case for disposal with such directions as it thinks fit.