Section 12 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
12. Decision of matters relating to changes and transactions affecting rights or interests recorded in revised records.
(1)All matters relating to changes and transfers affecting any of the rights or interest recorded in the revised records published under sub-section (1) of section 10 for which a cause of action had not arisen when proceedings under sections 7 to 9 were started or were in progress may be raised before the Assistant Consolidation Officer as and when they arise, but not later than the date of notification under section 37, or under subsection (1) of section 5.(2)The provisions of sections 7 to 11 shall, mutatis mutandis, apply to the hearing and decision of' any matter raised under subsection (1) as if it were a matter raised under the aforesaid section.
