Section 21 in U.P Consolidation of Holdings Act, 1953
21. Disposal of objection on the statement.
- [(1) All objections received by the Assistant Consolidation Officer shall, as soon as may be, after the expiry of the period of limitation prescribed therefor, be submitted by him to the Consolidation Officer, who shall dispose of the same, as also the objections received by him, in the manner hereinafter provided after notice to the parties concerned and the Consolidation Committee.] [[Substituted by U.P. Act No. 38 of 1958. Prior to substitution, it stood as under :'(1) The Assistant Consolidation Officer shall after hearing the parties, if necessary, on the objections filed under Section 20 submit his report on those objections to the Consolidation Officer who shall, except as provided in Section 22, dispose of the objections in the manner prescribed.' ]](2)Any person aggrieved by the order of the Consolidation Officer under sub-section (1) may within [15] [Substituted for the figure '21' by U.P. Act No. 38 of 1958.] days of the date of the order, file an appeal before the Settlement Officer, Consolidation whose decision shall, except as otherwise provided by or under this Act be final.(3)[ Disposal of objections to the provisional Consolidation Scheme. - The Consolidation Officer shall, before deciding the objections, and the Settlement Officer, Consolidation, may, before deciding an appeal, make local inspection of the plots in dispute after notice to the parties concerned and the Consolidation Committee.] [Substituted by U.P. Act No. 8 of 1963.](4)[ If, during the course of the disposal of an objection or the hearing of an appeal, the Consolidation Officer or the Settlement Officer, Consolidation, as the case may be, is of the opinion that material injustice is likely to be caused to a number of tenure-holders in giving effect to the provisional Consolidation Scheme, as prepared by the Assistant Consolidation Officer, or as subsequently modified by the Consolidation Officer, as the case may be, and that a fair and proper allotment of land to the tenure-holders of the units is not possible without revising the provisional Consolidation Scheme, or getting a fresh one prepared, it shall be lawful, for reasons to be recorded in writing, for -(i)the Consolidation Officer to revise the provisional Consolidation Scheme, after giving opportunity of being heard to the tenure- holders concerned, or to remand the same to the Assistant Consolidation Officer, with such directions as the Consolidation Officer may consider necessary; and(ii)the Settlement Officer, Consolidation, to revise the provisional Consolidation Scheme, after giving opportunity of being heard to the tenure-holders concerned or to remand the same to the Assistant Consolidation Officer, or the Consolidation Officer, as the Settlement Officer, Consolidation, may think fit, with such directions as he may. consider necessary.](5)[* * *] [Omitted by U.P. Act No. 8 of 1963.](6)[* * *] [Omitted by U.P. Act No. 8 of 1963.]
