Section 6(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)After the publication of notification under sub-section (2) of section 3 or section 4 and before start of the proceeding under section 7, a case of undisputed mutation on the basis of succession shall be disposed of by a Consolidation Officer and on the basis of a transfer shall be disposed of by the Assistant Consolidation Officer, in such manner and after making such inquiry as may be prescribed ;Provided that no case shall be entertained, continued or disposed of under this section after start of the proceeding under section 7.
