Section 38A(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)The Deputy Director of Consolidation may recognize a consolidation scheme in respect of a village within or without a consolidation area, prepared voluntarily by the tenure-holders of the village, where he is satisfied that it conforms to the broad principles of consolidation under this Act, and has support of all the tenure-holders concerned and is of her wise fair to all concerned.
