Section 11A in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
11A. Bar on objections.
- No question in respect of relating to the consolidation area which has been raised under section 9 or which might or ought to have been raised under that section, but has not been so raised shall be raised or heard at any subsequent stage of the consolidation proceedings : -(i)claims to land,(ii)partition of joint-holdings, and(iii)valuation of plots, trees, wells and other improve merits, where the question is sought to be raised by a tenure-holder of the plot or the owner of the tree, well or other improvements recorded in the annual register under section 10.
