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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)Any person aggrieved by an order of assessment made by a Jal Sansthan or any other agency under sub-section (2) of Section 53 may, within thirty days from the date of such order, prefer an appeal to the prescribed authority.