Section 16(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(3)(i)Where the allotments made under section 13(1) are not modified under section 15 and are confirmed under section 16, the extracts contained in the notice issued under section 14, shall except as provided by or under this Act be treated as final allotment orders for the tenure-holders concerned;(ii)In cases not covered by clause (i), revised extract specifying the modified allotments; as confirmed tinder sub-section (1) shall be issued by-(a)the Consolidation Officer, where the allotments are not modified by the Settlement Officer, Consolidation; and(b)by the Settlement Officer, Consolidation, where he has modified the allotment, and the same shall except as otherwise, provided by or under this Act be the final allotment orders for the tenure-holders concerned.
