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State of Uttar Pradesh - Section

Section 23 in U.P Consolidation of Holdings Act, 1953

23. Confirmation of the provisional Consolidation Scheme and the issue of allotment orders.

(1)The Settlement Officer, Consolidation, shall confirm the provisional Consolidation Scheme -
(a)if no objections are filed within the time specified in Section 20; or
(b)where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under subsections (1) to (4) of Section 21.
(2)The provisional Consolidation Scheme so confirmed shall be published in the unit and, except as otherwise provided by or under this Act, shall be final.
(3)
(i)Where the allotments made under Section 19-A are not modified under Section 21 and are confirmed under sub-section (1), the extracts contained in the notice issued under Section 20, shall [, except as provided by or under the Act] [Inserted by U.P. Act No. 12 of 1965 (w.e.f. 11.06.1965).] be treated as final allotment orders for the tenure-holders concerned.
(ii)In cases not covered by clause (i), revised extract specifying the modified allotments, as confirmed under sub-section (1), shall be issued by -
(a)the Consolidation Officer, where the allotments are not modified by the Settlement Officer, Consolidation, and
(b)by the Settlement Officer, Consolidation, where he has modified the allotments,
and the same [, except as otherwise provided by or under this Act,] [Inserted by U.P. Act No. 12 of 1965 (w.e.f. 11.06.1965).] shall be the final allotment orders for the tenure-holders concerned.[Substituted by U.P. Act No. 8 of 1963.]
Substituted by U.P. Act No. 8 of 1963.Prior to substitution, it stood as under :-23. Confirmation of Statement of Proposals.- (1) The Settlement Officer, Consolidation, shall confirm the Statement of Proposals -(a) if no objections are filed within the time specified in Section 20, or where no action has been taken by him under Section 22; or(b) where such objections are filed or where action has been taken by him under Section 12, after such modification or alterations, as may be necessary in view of the orders passed under sub-sections (1) to (5) of Section 21 and Section 22.(2) The Statement of Proposals so confirmed shall be published in the unit and shall, except as otherwise provided by, or under, this Act, be final.(3) The Assistant Consolidation Officer shall thereupon issue allotment orders on the basis of the Statement of Proposals as confirmed by the Settlement Officer, Consolidation, in such form as may be prescribed.