Section 16(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)The Settlement Officer, Consolidation shall confirm the provisional Consolidation Scheme-(a)if no objections are filed within the time specified in section 14 ; or(b)Where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under sub-sections (1) to (4) of section 15.
