Section 37A(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(3)Such Consolidation Officer shall make a report to the Collector on the advisability or otherwise of drawing up a plan making provision or as the case may he, more adequate provision, for chak roads or chak guls in the unit, and the Collector on being satisfied after considering such report that it is necessary or expedient so to do, shall cause a draft plan to be prepared.
