Section 53A in U.P Consolidation of Holdings Act, 1953
53A. [ Recognition of consolidation scheme prepared by tenure-holders. - (1) The Deputy Director, Consolidation may recognize a] [Added by U.P. Act No. 38 of 1958.] [Consolidation Scheme] [Substituted, by U.P. Act No. 8 of 1963.] in respect of a village, whether 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 the support of all the tenure-holders concerned and is otherwise fair to all concerned.
(2)The [Consolidation Scheme] [Substituted by U.P. Act No. 8 of 1963.] recognized under sub-section (1) shall be deemed to have been prepared and confirmed under the provisions of this Act; and shall be enforced thereunder.
