Section 191(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)An appeal shall lie to the Commissioner from the final orders passed by the Assistant Collector in-charge of the Sub-Division under Section 232 [* * *] [Deleted by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.].
