Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 264 in The United Provinces Tenancy Act, 1939 264. Appeal from decree of Assistant Collectors of the second class . - Except as provided by Section 268, an appeal shall lie to the Collector from every decree of an Assistant Collector of the second class.
