Section 37A(8) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(8)The Settlement Officer, Consolidation, shall confirm the plan-(a)if no objections are filed within the time specified in sub-section (6); or(b)where such objections are filed, after the modifications or alternations as may be necessary in view of the orders passed oil objections and appeal under sub-section (7).
