(1)Any person aggrieved by an order made [by the Tahsilder under Section 6 or by the Debt Settlement Officer under Section 6-A] [Substituted by U.P. Act No. 2 of 1979.] may, within such period and in such manner as may be prescribed, prefer an appeal to the Appellate Officer.(2)In deciding the appeal, the Appellate Officer shall follow such procedure as may be prescribed and the decision of such officer on such appeal shall be final and shall not be called in question in any court
