Section 9A(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)The Assistant Consolidation Officer shall-(i)where objections in respect of claims to and or partition of joint holdings are filed, after hearing the parties concerned; and(ii)where no objections are filed, after making such enquiry as he may deem necessary, settle the disputes, correct the mistakes and effect partition as far as may be by conciliation between the parties appearing before him and pass orders on the basis of such conciliation;Provided that where the Assistant Consolidation Officer, after making such enquiry as he may deem necessary, is satisfied that a case of succession is undisputed, he shall dispose of the case on the basis of such enquiry.
