Section 9B(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)Where no objections have been filed against the Statement of Principles within the time provided therefor under section 9, the Consolidation Officer shall, with a view to examining the correctness, make local inspection of the unit, after giving due notice to the Consolidation Committee and may thereafter make such modification or alterations in the Statement of Principles as he may consider necessary.
