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State of Uttar Pradesh - Section

Section 59 in U.P. Revenue Code Rules, 2016

59. Appeal to Collector [Section 233(2)(xiv)].

- Every lease referred to in rule 57 or rule 58 shall be deemed to be a lease for agricultural purpose, and any person aggrieved thereby may prefer an appeal to the Collector within 30 days from the date of approval by the Sub-Divisional Officer and subject to the provisions of section 210, the order of the Collector shall be final.