Section 23(1) in U.P Consolidation of Holdings Act, 1953
(1)The Settlement Officer, Consolidation, shall confirm the provisional Consolidation Scheme -(a)if no objections are filed within the time specified in Section 20; or(b)where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under subsections (1) to (4) of Section 21.
