Section 22(3) in U.P Consolidation of Holdings Act, 1953
(3)Notwithstanding anything contained in sub-section (1), no objection or appeal shall be admitted under sub-section (1)-(i)by the Consolidation Officer-(a)where objections have been taken, after decision thereof under Section 21,(b)where no objections have been taken, after 30 days of the publication of the Statement of Proposals under Section 20, or(ii)by the Settlement Officer, Consolidation, after the confirmation of the Statement of Proposals under Section 23.']]
