Section 38 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
38. Mutal exchange of chaks between tenure-holders.
- It shall be lawful for the Settlement Officer, Consolidation, at any stage of the consolidation proceedings but before the preparation of the final records under section 18, to allow mutual exchange of chaks, or part thereof by agreement between the tenure-holders, where he is satisfied that the exchange will improve the shape of chaks, or reduce their number and generally lead to greater satisfaction amongst them.
