Section 123A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)If the prescribed authority sanctions the institution of a suit under subsection (1), or refuses to grant the sanction, the member aggrieved may, within 30 days of such sanction or refusal, appeal to the State Government or an appellate prescribed authority against the said sanction or refusal.
