Section 3(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)(a)when the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.(b)every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.
