Section 18(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)As soon as may be, after the final consolidation scheme has come into force, the District Deputy Director of Consolidation shall cause to be prepared for each village, a new map filed book and record of rights in respect of the consolidation area, on the basis of the entries in the map as corrected under section 7 the Khasra Chakbandi, the annual register prepared under section 10 and the allotment, orders as finally made and issued in accordance With the provisions or this Act. The provisions of the U. P. Land Revenue Act, 1901 shall, subject to such modification as maybe prescribed, be followed in the preparation of the map and records.
