(4)Any person aggrieved by the order of the Sub-Divisional Officer may prefer an appeal before the Commissioner within 30 days of the such order. [The order of the Commissioner shall, subject to the provisions of Section 210, be final] [Substituted 'The order of the Commissioner shall be final' by U.P. Act No. 7 of 2019, dated 2.8.2019.].
