Section 12A(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Notwithstanding anything contained in U. P. Zamindari Abolition and Land Reforms Act, 1950, the Settlement, Officer, Consolidation, may subject to the, rules made in this behalf-(a)determine the amount of land revenue payable by a tenure-holder on land on which he acquires rights as a result or orders under this Act, and(b)where necessary, also determine the amount of land revenue payable in respect of a portion of the tenure-holders holding .
