Section 331(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)A second appeal shall lie on any of the grounds specified in Section 100 of the Code of Civil Procedure, 1908 (V of 1908) from the final order or decree, passed in an appeal under sub-section (3), to the authority, if any, mentioned against it in Column 6 of the Schedule aforesaid.] [Substituted by U.P. Act No. 30 of 1975.]
