Section 11B in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
11B.
In course of hearing of an objection under section 9-A or an appeal under section 11 or in proceedings, under section 33, the Consolidation Officer, the Settlement Officer (Consolidation) or the Director of consolidation, as the case may he, may direct that any land which vests in the State Government or the Gaon Sabha or any other local body or authority may be recorded in its name, even though no objection, appeal or revision has been filed by such Government, Gaon Sabha, body or authority.
