Section 13(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)The [Commissioner] [Substituted by U.P. Act No. 3 of 1986.] for "District Judge" (w.e.f. 13.1.1986). shall dispose of the appeal as expeditiously as possible and his decision thereon shall be final and conclusive and be not questioned in any Court of law.
