Section 20A in U.P. Consolidation of Holdings Rules, 1954
20A. [ (a) The Assistant Consolidation Officer shall check the work of test and verification of the annual register carried out by the Consolidator and shall also determine 'Standard Plots' for the unit in accordance with the provision of sub-section (3) of Section 8-A.
(b)The list of "Standard Plot" shall be prepared in Form C.H.7-B and published alongwith a copy of the village map showing the "Standard Plots" in red ink. All objections received by the Assistant Consolidation Officer within 15 days of the publication of the list shall be entered in the Misilband Register of village. He shall forward the objections alongwith his reports to the Consolidation Officer, who shall decide the objections after affording the persons concerned an opportunity of being heard and after making spot inspection.(c)Any person aggrieved by the order of the Consolidation Officer under sub-rule (b) may, within 15 days of the date of the order, file an appeal before the Settlement Officer, Consolidation who shall, after affording the persons concerned an opportunity of being heard and making a spot inspection, if necessary, give his decision thereon. The order of the Settlement Officer, Consolidation shall be final and not open to question.]
