Section 48A in U.P Consolidation of Holdings Act, 1953
48A. [ Special provisions with respect to evacuee property. - (1) Notwithstanding anything contained in the foregoing provisions of this Act -
(a)no decision of the Custodian, Evacuee Property (hereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Administration of Evacuee Property Act, 1950, shall be called in question and varied or reversed by any officer or authority under this Act; and(b)nothing in this Act shall be construed as requiring the Custodian to stay any proceedings in relation to title to any such land pending before him on the date of the coming into force of those provisions of this Act under which proceedings in relation to title to land are required to be stayed or as empowering the Consolidation Officer or any other officer or authority to refer for determination of any question of title in relation to such land involved in any proceedings pending before the Custodian on such date.(2)Where as a result of consolidation operation in any village -(a)lands, which are vested as evacuee property in the Custodian under the provision of the Administration of Evacuee Property Act, 1950, are included in holdings which are not vested in the Custodian as evacuee property, such lands shall, on and from the date of the coming into force of the consolidation scheme, cease to be so vested in the Custodian, and the provisions of the said Act shall thereupon cease to apply in relation thereto; and(b)in lieu of such lands, corresponding lands shall be included in holdings which are vested in the Custodian as evacuee property, and such lands shall, on and from the date of the coming into force of the Consolidation Scheme, be deemed to be evacuee property declared as such within the meaning of the aforesaid Act and be vested in the Custodian and the provisions of the said Act shall thereupon apply, so far as may be, in relation to such lands.]
