Section 191 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
191. Section 240(2)(d).
(1)An appeal shall lie to the Commissioner from the final orders passed by the Assistant Collector in-charge of the Sub-Division under Section 232 [* * *] [Deleted by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.].(2)A second appeal shall lie to the Board from a final order deciding an appeal referred to in sub-rule (1) on any of the following grounds and no other, viz.-(a)the decision being contrary to law;(b)the decision having failed to determine some material issue of law; and(c)a substantial error or defect in procedure as prescribed which may have produced an error or defect in the decision of the case upon merits.
