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[Cites 0, Cited by 6] [Section 9B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9B(3) in U.P Consolidation of Holdings Act, 1953

(3)Any person aggrieved by an order of the Consolidation Officer under sub-section (1), or sub-section (2), may, within 21 days of the date of the order; file an appeal before the Settlement Officer, Consolidation, whose decision, except as otherwise provided by or under this Act, shall be final.