Section 21(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)An appeal shall lie from an order passed under sub-section (1), within thirty days of the date of that order, to the [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. Act No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 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.] in whose jurisdiction the land or any part thereof is situate.
