Section 37 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
37. Close of consolidation operations.
(1)As soon as may be after fresh maps and records have been prepared under subsection (1) of section 18, the State Government shall issue a notification in the official Gazette that the consolidation operations have been closed in the unit and the village or villages forming part of the unit shall then cease to be under consolidation operations;Provided that the issue of the notification under this section shall not affect the powers of the State Government to fix distribute and recover the cost of operations under this Act.(2)The notification issued under sub-section (1) shall be published also in a daily newspaper having circulation in the area and in such other manner as may be considered proper.(3)Notwithstanding anything contained in sub-section (1), any order passed by a court of competent jurisdiction in cases of writs filed under the provisions of the Constitution of India, or in cases for proceedings pending under this Act on the date of issue of the notification under sub-section (1), shall be given effect to by such, authorities as may be prescribed and the consolidation operations shall, for that purpose be deemed to have not closed.(4)Where the allotment or lease of any land, made before the consolidation scheme becomes final under section 16, is cancelled by an order tinder sub-section (4), of section 198 of the Uttar Pradesh Zamindari abolition arid Land Reforms Act, 1950 and such order becomes final then notwithstanding anything contained in the provision of this Act, such order shall be given effect to by such authorities, as may be prescribed in the following manner, and the consolidation operation shall for that purpose, be deemed to nave not closed; namely-(a)the value of the land which was the subject matter of such allotment or lease shall first be ascertained in the manner prescribed ;(b)the value referred to in clause (a), shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation, proceedings;(c)the tenure-holder shall be entitled during consolidation proceeding to land equivalent in valuation of the said land.
