Section 14(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)Subject to the provisions contained in section 11-A any person to whom notice has been sent under sub-section (1), and any other person affected by the provisional consolidation scheme, disputing the property or correctness of the entries In the provisional consolidation scheme; or in the extracts furnished therefrom may, within 45 days of the receipt or the notice or of the date of the publication of the consolidation scheme, as the case may be file an objection before the Assistant Consolidation Officer or the Consolidation Officer.
