Section 11A in U.P Consolidation of Holdings Act, 1953
11A. [ Bar on objection. - No question in respect of -
(i)claims to land,(ii)partition of joint holdings, and(iii)valuation of plots, trees, wells and other improvements, where the question is sought to be raised by a tenure-holder of the plot or the owner of the tree, well or other improvements recorded in the annual register under Section 10,relating to the consolidation area,] [Substituted by U.P. Act No. 8 of 1963.] [which has been raised under Section 9 or which might or ought to have been raised under that section] [Substituted by U.P. Act No. 4 of 1969.], but has not been so raised, shall be raised or heard at any subsequent stage of the consolidation proceedings.
