Section 9A in U.P Consolidation of Holdings Act, 1953
9A. [ Disposal of Cases relating to claims to land and partition of joint holdings. - (1) The Assistant Consolidation Officer shall -
(i)where objections in respect of claims to land or partition of joint holdings are filed, after hearing the parties concerned, and(ii)where no objections are filed after making such enquiry as he may deem necessary,settle the disputes, correct the mistakes and effect partition as far as may be by conciliation between the parties appearing before him and pass orders on the basis of such conciliation :] [Added by U.P. Act No. 8 of 1963.][Provided that where the Assistant Consolidation Officer, after making such enquiry as he may deem necessary, is satisfied that a case of succession is undisputed, he shall dispose of the case on the basis of such enquiry.] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).](2)All cases which are not disposed of by the Assistant Consolidation Officer under sub-section (1), all cases relating to valuation of plots and all cases relating to valuation of trees, wells or other improvements, for calculating compensation therefor, and its apportionment amongst co-owners, if there be more owners than one, shall be forwarded by the Assistant Consolidation Officer to the Consolidation Officer, who shall dispose of the same in the manner prescribed.(3)The Assistant Consolidation Officer, while acting under sub-section (1) and the Consolidation Officer, while acting under sub-section (2), shall be deemed to be a Court of competent jurisdiction, anything to the contrary contained in any other law for the time being in force notwithstanding.
