Section 8(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)The District Deputy Director of Consolidation shall cause to be prepared a "khasra chakbandi" in the form prescribed, in respect of all the plots fallen, in the unit as also a statement showing the mistakes undisputed cases of succession and disputes discovered during the test and verification of the annual register in the course of the field to field partal.
