Section 37(4) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(4)Where the allotment or lease of any land, made before the consolidation scheme becomes final under section 16, is cancelled by an order tinder sub-section (4), of section 198 of the Uttar Pradesh Zamindari abolition arid Land Reforms Act, 1950 and such order becomes final then notwithstanding anything contained in the provision of this Act, such order shall be given effect to by such authorities, as may be prescribed in the following manner, and the consolidation operation shall for that purpose, be deemed to nave not closed; namely-(a)the value of the land which was the subject matter of such allotment or lease shall first be ascertained in the manner prescribed ;(b)the value referred to in clause (a), shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation, proceedings;(c)the tenure-holder shall be entitled during consolidation proceeding to land equivalent in valuation of the said land.
