Section 52A(8) in U.P Consolidation of Holdings Act, 1953
(8)The Settlement Officer, Consolidation, shall confirm the plan -(a)if no objections are filed within the time specified in sub-section (6); or(b)where such objections are filed, after such modifications or alterations, as may be necessary, in view of the orders passed on objections and appeals under sub-section (7).
