Section 26A in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
26A. Powers of the consolidation authorities.
(a)The consolidation authorities shall be conferred powers of the Magistrate according the powers vested under section 1 to 11 of the CrPC.(b)Challenge of order of the cheating- If any order were made passed with cheating by a party of any considerable suit or proceedings or any consolidation court than such order may be challenge in this ground that the order is get by cheating to the aforesaid court or party but no believe may be made on the review of the cheating on the basic of presumption, for proof of the cheating the party shall essentially produce relevant evidence.(c)Self right to void consolidation court passed order on the basic of cheating or fraudantly- If any person were get order from the court with cheating or fradently then on the knowledge of actual facts the court selfly or by the request of the any aggrieved person. In such matters the consolidation authority may be exercise powers invested under section 151 of the Civil Procedure Code, 1908. No time limit is fixed for proceeding of any request letter for void of orders to be passed with the cheating. Any person whether he is not a party in the concerning proceedings on the intimation received by him of such order he can produce request letter within the appropriate time.
