Section 6A in U.P Consolidation of Holdings Act, 1953
6A. [ Special provision with respect to undisputed succession or transfer. - (1) After the publication of notification under sub-section (2) of Section 4 or Section 4-A and before start of the proceeding under Section 8, a case of undisputed succession shall be disposed of by the Consolidator, and a case of undisputed mutation on the basis of transfer shall be disposed of by the Assistant Consolidation Officer, in such manner and after making such inquiry as may be prescribed :
Provided that no case shall be entertained, continued or disposed of under this section after start of the proceeding under Section 8.(2)An order made under sub-section (1) shall not be a bar to an objection under Section 9.] [Inserted by U.P. Act No. 3 of 2002 (w.e.f. 21.06.2002).]Uttarakhand AmendmentAddition of a new Section 6-A after Section 6 of the principal Act. - Addition of a new section in the Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002. - After Section 6 of the Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002, the following new section shall be added, namely :-"6. (1) After the publication of notification under sub-section (2) of Section 4 or Section 4-A, and before start of the proceeding under Section 8, a case of undisputed mutation on the basis of succession shall be disposed of by a Consolidation Officer and on the basis of a transfer shall be disposed of by the Assistant Consolidation Officer, in such manner and after making such inquiry as may be prescribed :Provided that no case shall be entertained, continued or disposed of under this section after start of the proceeding under Section 8.(2)An order made under sub-section (1) shall not be a bar to an objection under Section 9."
