Section 33A(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Notwithstanding anything contained in the foregoing provisions of this Act:-(a)no decision of the Custodian (Evacuee Property thereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Administration of Evacuee property Act, 1950, shall be called in question and varied or reversed by any officer or authority under this act: and(b)nothing in this Act, shall be construed as requiring the Custodian to stay any proceedings in relation to title to any such land pending before him on the date of the coming into force of those provisions of this Act under which proceedings in relation to title to land are required to be stayed or as empowering the consolidation officer or any other officer or authority to refer for determination of any question of title in relation to such land involved in any proceedings pending before the custodian on such date.
