Section 26A in U.P Consolidation of Holdings Act, 1953
26A.
[* * *] [[Deleted by U.P. Act No. 38 of 1958. Prior to deletion, it stood as under :-'26A. Provisional possession. - (1) Notwithstanding anything contained in Sections 27 and 30, the maps and records and the tenure-holder's right to land in respect of which the statement of proposals has not become final under sub-section (2) of Section 23, shall remain provisional.(2)Within 30 days of the decision by the arbitrator of a reference pending on the date of confirmation, any party concerned may apply to the Consolidation Officer or, if the notification under Section 52 has been issued, to the Tahsildar, to set aside the provisional entries in the statement of proposals and to pass such orders as to the reallocation of affected chaks as may be necessary. On receipt of the application within the specified time, the Consolidation Officer or the Tahsildar, as the case may be, shall pass such orders as may be necessary because of the decision under sub-section (2) of Section 22 for finalising what had remained provisional.(3)Any person aggrieved by the order of the Consolidation Officer or the Tahsildar may, within 15 days of the order, file an appeal before the Settlement Officer, Consolidation, or the Assistant Collector Incharge of the Sub-Division, as the case may be. The order made under this sub-section shall be final.(4)The Consolidation Officer or the Tahsildar, as the case may be, shall cause delivery of actual possession of reallocated chaks to be made to such party as the final order under sub-section (2) or (3) may require and for so doing shall have all the powers including powers as regards contempt, resistance and the like as are exercisable by a Civil Court in execution of a decree for delivering possession of immovable property.']]
