Section 9C(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)The Assistant Consolidation Officer or the Consolidation Officer may partition joint holdings under section 9-A notwithstanding anything to the contrary contained in 178 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or any other law, and may also partition the same suo moto.
