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State of Uttar Pradesh - Section

Section 7 in The United Provinces(Temporary) Accommodation Requisition Act, 1947

7. [ Appeals against orders of the Court. [ Substituted by Section 4 of U.P. Act No. 19 of 1963.]

(1)An appeal from a decision of the court under this Act shall lie to the District Judge within thirty days.
(2)The provisions of Sections 4, 5 and 12 of the [Indian Limitation Act, 1908] [ See new Sections 4, Sand 12 and of the Limitation Act, 36 of 1963] shall be applicable to appeals under this Act].
Before substitution original Section 7 read as follows - "No appeal or revision against the order of the court - Notwithstanding anything to the contrary contained in any enactment for the time being in forces no appeal or revision shall lie against the decision or the court under Section 6."