Section 16 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
16. Confirmation of the provisional Consolidation Scheme and the issue of a allotment orders.
(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.(2)The provisional Consolidation Scheme so confirmed shall be published in the unit and, except as otherwise provided by or under this Act shall be final.(3)(i)Where the allotments made under section 13(1) are not modified under section 15 and are confirmed under section 16, the extracts contained in the notice issued under section 14, shall except as provided by or under this Act be treated as final allotment orders for the tenure-holders concerned;(ii)In cases not covered by clause (i), revised extract specifying the modified allotments; as confirmed tinder sub-section (1) shall be issued by-(a)the Consolidation Officer, where the allotments are not modified by the Settlement Officer, Consolidation; and(b)by the Settlement Officer, Consolidation, where he has modified the allotment, and the same shall except as otherwise, provided by or under this Act be the final allotment orders for the tenure-holders concerned.(4)After completion of initial scheme of voluntary consolidation under section 13, the consolidation officers of such other equivalent officer who is authorised by Deputy Operator Consolidation for this purpose, as initial scheme the permission letter shall be issue exchange of land with the one land holder to other land holder. In addition he also entertain the gift or donation to be transfer with one land holder to other land holders. If any land holder to give land as gift or donation for the public proposes than he will records accordingly. Such all exchange permissions of the gift and donations after entertain in records by the orders, the final shape shall be given to the voluntary consolidation scheme.
