Section 27(2) in U.P. Urban Planning and Development Act, 1973
(2)Any person aggrieved by an order under Sub-section (1) may appeal to the [Chairman] [Substituted by UP Act no. 13 of 1975] against that order within thirty days from the date thereof and the [Chairman] [Substituted by UP Act no. 13 of 1975] may after hearing the parties to the appeal either allow or dismiss the appeal or may reverse or vary any part of the order.
