Section 13(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)Any party aggrieved by an order under sub-section (2) of Section 11 or Section 12, may, within thirty days of the date of the order, prefer an appeal to the [Commissioner] [Substituted by U.P. Act No. 3 of 1986 (w.e.f. 13.1.1986) for 'District Judge'. Section 4 of the Act No. 3 of 1986 provides : '4. Transitory provision. - All proceedings and appeals under Sections 13, 20 and 21 of the principal Act, pending immediately before the commencement of this Act before any District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act as amended by this Act.] within whose jurisdiction the land or any part thereof is situate.
