Section 240I in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240I. Appeal to the Collector.
- Notwithstanding anything contained in any law, any person aggrieved by the order of the Compensation Officer, deciding the objection insofar as it relates to the amount of compensation under Section 240-H, may appeal to the Collector, who shall decide the appeal in the manner prescribed and the decision of the Collector shall be final.
