Section 9B(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(3)Any person aggrieved by an order of the Consolidation Officer under sub-section (1), or sub-section (2), may, within 21 days of the date of the order, file an appeal before the Settlement Officer, Consolidation, whose decision except as otherwise provided by or under this Act shall be final.
