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THE UTTARANCHAL (THE U.P. CONSOLIDATION OF HOLDINGS ACT, 1953) ADAPTATION AND MODIFICATION ORDER, 2002 (AMENDMENT) ACT, 2005
THE UTTARANCHAL (THE U.P. CONSOLIDATION OF HOLDINGS ACT, 1953) ADAPTATION AND MODIFICATION ORDER, 2002 (AMENDMENT) ACT, 2005
(The Uttaranchal Act No. 02 Of 2005)
To further amend the Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002 in the context of Uttaranchal State
An Act Enacted by the State Legislative Assembly in the Fifty-fifth Year of the Republic of India:-
Short title, Extent and Commencement
1. (1) This Act may be called The Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002 (Amendment) Act, 2005.
(2) It extends to the whole of State of Uttaranchal.
(3) It shall come into force at once.
Addition of a new section 6-A after section 6 of the Principal Act
2. Addition of a new section in The Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002-After section 6 of The Uttaranchal (The U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order, 2002, the following a new section shall be added, namely:-
“6-(1) After the publication of notification under sub-section (2) of section 4 or section 4-A, and before start of the proceeding under section 8, a case of undisputed mutation on the basis of succession shall be disposed of by a Consolidation Officer and on the basis of a transfer shall be disposed of by the Assistant Consolidation Officer, in such manner and after making such inquiry as may be prescribed:
Provided that no case shall be entertained, continued or disposed of under this section after start of the proceeding under section 8.
(2) An order made under sub-section (1) shall not be a bar to an objection under section-9.”
