Section 10 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
10. Preparation and maintenance of revised Annual Registers.
(1)The Annual Register shall be revised on the basis of the orders passed under sub-section (1) and sub-section (2) of section 9-A. It shall thereafter be prepared in the form prescribed and published in the unit.(2)Where any entry in the annual register, published under sub-section (1), is modified in pursuance of an order passed under this Act or under any other law, a reference to the order along with an extract of its operative portion shall be noted against the said entry.
