Section 4(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Upon the publication of the notification under sub-section (2) of section 3 in the official Gazette, the consequences, as hereinafter set forth, shall subject to the provisions of this Act, from the date specified thereunder till the publication of notification under section 37 or sub-section (1) of section 5, as the case may be, ensue in the area to which the notification under sub-section (2) of section 3 relates, namely-(a)the district or part thereof, as the case may be, shall be deemed to be under consolidation operations and the duty of maintain the record-of-rights and preparing the village map the field book and the annual register of each village shall be performed by the District Deputy Director of Consolidation, who shall maintain Or prepare them, as the case may be, in the manner prescribed;(b)notwithstanding anything contained in the U. P. Zamindari Abolition and Land Reforms Act, 1950,(UP Act no. 1 of 1951) no tenure-holder except with the permission in writing of the Settlement Officer, Consolidation, previously obtained shall use his holding or any part thereof for purposes not connected with agriculture, horticulture or animal husbandry including pisciculture and poultry farming ;Provided that a tenure-holder may continue to use his holding, or any part thereof for any purpose far which it was in used prior to the date specified in the notification issued under sub-section (2) of section 3.
