Section 3A(6) in U.P. Consolidation of Holdings Rules, 1954
(6)(a)The elections shall be conducted by the Consolidator and the procedure laid down in Rules 3 to 10 of the Uttar Pradesh Panchayat Raj Land Management Committee (Election of Members) Rules, 1963 in respect of election of members of Land Management Committees shall mutatis mutandis be followed.(b)Any person aggrieved by the conduct of the election under clause (a) may, within fifteen days of the date of the election, file an objection before the Settlement Officer, Consolidation whose decision thereon shall be final.
