Section 122C(7) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(7)Every order passed by the Assistant Collector under sub-section (4) shall, subject to the provisions of sub-section (6) and every order passed by the Collector under sub-section (6) shall be final, and the provisions of [Section 333 and Section 333-A] [Substituted by U.P. Act No. 24 of 1986.] shall not apply in relation thereto.
