Section 2(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(3)(a)"Consolidation Lekhpal" means a person appointed as such by the State Government to perform the duties of a Consolidation Lekhpal under this Act or the rules made there under and shall, in areas under consolidation operations, include a Lekhpal appointed under the U. P. Land Revenue Act, 1901 ;(b)"Consolidator" means a person appointed as such by the State Government to exercise the powers and perform the duties of a consolidator under the Act or the rules made thereunder, and shall include a Rectangular and also, in areas under consolidation operations, the Supervisor Kanungo appointed under the U. P. band Revenue Act, 1901 for that area ;(c)"Assistant Consolidation Officer" means a person appointed as such by the State Government to exercise the powers and perform the duties of an Assistant Consolidation Officer under this Act or the rules made thereunder and shall include an Assistant Rectangulation Officer;(d)"Consolidation Officer" means a person appointed as such by the State Government to exercise the powers and perform, the duties of a Consolidation Officer under this Act or the rules made thereunder and shall include a Rectangulation Officer;(e)"Settlement Officer Consolidation" means a person appointed as such by State Government to exercise the powers and perform the duties of a Settlement Officer, Consolidation under this Act and the rules made thereunder and shall include any Additional Settlement Officer, Consolidation and Assistant Settlement Officer, Consolidation;(f)"Deputy Director of Consolidation" means a person appointed as such by the State Government to exercise such powers and perform such duties of the Director of Consolidation as may be delegated to him by the State Government and shall include a District Deputy Director of Consolidation and Assistant Director of Consolidation;(g)"District Deputy Director of Consolidation" means a person who is for the time being the Collector of the District;(h)"Director of Consolidation" means the person appointed as such by the State Government to exercise the powers and perform the duties of the Director of Consolidation tinder this Act or the rules made thereunder and shall include an additional Director of Consolidation and a Joint Director of Consolidation;
