Section 11(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Any party to the proceedings under section 9-A, aggrieved by an order of the Assistant Consolidation Officer or the Consolidation Officer under that section, may, within 21 days of the date of the order, file an appeal before the Settlement Officer, Consolidation, who shall, after affording opportunity of being heard to the parties concerned, give his decision thereon which, except as otherwise provided by or order under this Act, shall be final and not be questioned in any court of law.
