Section 18(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(3)After the issue of notification under section 37, the Collector shall, instead of the map, field-book and record of rights previously maintained by him maintain the map, field-book and record of rights prepared in accordance with the provisions of sub-section (1) and the provisions of the U. P. Land Revenue Act, 1901 relating to the maintenance and correction of such map, field book and record of rights shall mutatis mutandis apply.
