Section 22 in U.P Consolidation of Holdings Act, 1953
22.
[* * *] [[Deleted by U.P. Act No. 8 of 1963. Prior to deletion, it stood as under :-'22. Objections and appeal after period of limitation. - (1) Any objection under Section 20 or an appeal under sub-sections (2) and (4) of Section 21, may be admitted by the Consolidation Officer or the Settlement Officer, Consolidation, as the case may be, after the period of limitation prescribed therefor under this Act, if the objector or the appellant satisfies the authority concerned that material injustice is likely to be caused to him, if the objection or appeal is not admitted; anything contained in the Indian Limitation Act, 1908, or any law for the time being in force to the contrary notwithstanding.(2)The objection or appeal on admission under sub-section (1) shall be heard in the manner provided therefor under Section 21.(3)Notwithstanding anything contained in sub-section (1), no objection or appeal shall be admitted under sub-section (1)-(i)by the Consolidation Officer-(a)where objections have been taken, after decision thereof under Section 21,(b)where no objections have been taken, after 30 days of the publication of the Statement of Proposals under Section 20, or(ii)by the Settlement Officer, Consolidation, after the confirmation of the Statement of Proposals under Section 23.']]
