Section 3(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)(a)The State Government may whore it is of opinion that a district or Dart thereof may be brought under consolidation operations, make a declaration to that effect in the Gazette, whereupon it shall become lawful for any officer or authority who may be empowered in this behalf by the District Deputy Director of Consolidation -(i)to enter upon and survey, in connection with rectangulation or otherwise and to take levels of any land in such area ;(ii)to fix pillars in connection with rectangulation; and(iii)to do all acts necessary to ascertain the suitability of the area for consolidation operations;(b)The District Deputy Director of Consolidation shall cause public notice of the declaration issued under clause (a) to be given at convenient places in the said district or part thereof.
