Section 7 in Uttar Pradesh Accommodation Requisition Act, 1947
7. [Appeals against orders of the court. [Substituted by Section 3 of U. P. Act No. 19 of 1963.]
(1)An appeal from a decision of the Court under this Act shall lie to the District Judge within thirty days.The provisions of section 4, 5 and 12 of the Indian Limitation Act, 1908 shall be applicable to, appeals under this Act.]
