Section 26A(2) in U.P Consolidation of Holdings Act, 1953
(2)Within 30 days of the decision by the arbitrator of a reference pending on the date of confirmation, any party concerned may apply to the Consolidation Officer or, if the notification under Section 52 has been issued, to the Tahsildar, to set aside the provisional entries in the statement of proposals and to pass such orders as to the reallocation of affected chaks as may be necessary. On receipt of the application within the specified time, the Consolidation Officer or the Tahsildar, as the case may be, shall pass such orders as may be necessary because of the decision under sub-section (2) of Section 22 for finalising what had remained provisional.
