115A. [ Settlement of disputes by conciliation. [Inserted by Haryana Act No. 12 of 2017, dated 10.4.2017.]
(1)Where it appears to the Revenue-officer that a settlement may be acceptable to both the parties to the partition, he shall formulate the terms of settlement and submit the same to the parties for their suggestions. After receiving their objections or suggestions, the Revenue-officer shall re-formulate the terms of settlement possible in the prevailing situation and refer the same for conciliation with the intervention of the elders where the property is situated and if the settlement is agreed upon by both the parties through a written deed, the Revenue-officer shall pass an order in accordance with such deed. The orders so made by the Revenue-officer shall be final and a partition deed shall be issued accordingly.(2)If no settlement is reached under sub-section (1), the Revenue-officer shall within a period of four months after the date of making reference for conciliation but not later than six months from the date of initiation of conciliation proceedings, pass such order on merits, as he may deem appropriate in the circumstances of the case after hearing the parties.]
