Section 21(3) in U.P Consolidation of Holdings Act, 1953
(3)[ Disposal of objections to the provisional Consolidation Scheme. - The Consolidation Officer shall, before deciding the objections, and the Settlement Officer, Consolidation, may, before deciding an appeal, make local inspection of the plots in dispute after notice to the parties concerned and the Consolidation Committee.] [Substituted by U.P. Act No. 8 of 1963.]
