Section 26A(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(b)Challenge of order of the cheating- If any order were made passed with cheating by a party of any considerable suit or proceedings or any consolidation court than such order may be challenge in this ground that the order is get by cheating to the aforesaid court or party but no believe may be made on the review of the cheating on the basic of presumption, for proof of the cheating the party shall essentially produce relevant evidence.
