Section 24A in U.P. Consolidation of Holdings Rules, 1954
24A. [ Sections 8-A and 54.] [Substituted by Notification No. 55/35/73-Revenue-8, dated 8.6.1976.] - (1) The "Statement of Principles" shall be prepared in his own hand in C.H. Form 21 by the Assistant Consolidation Officer in consultation with the Consolidation Committee and after making enquiries from as many tenure-holders of the unit as he may be able to collect. The statement shall contain reasons for the principles incorporated therein and shall be accompanied by a copy of the map of the unit, which shall show :
(i)"Standard Plots" of the unit as determined under Rule 20-A;(ii)the existing permanent features, such as Abadi sites, canals their distributaries along with field channels (gools) roads, groves, wells, nalas, rivers, graveyards, cremation grounds and other areas, used for public purposes;(iii)the additions and alterations proposed in the site, alignment or dimensions of any of the items mentioned in clause (ii); and(iv)areas to be earmarked for any other public purposes.(2)Besides reservation of lands for extension of Abadi, including areas for Abadi sites for Harijans and landless persons in the unit for present and future needs land may also be reserved according to the needs of each unit for the following public purposes :(i)Manure pits;(ii)Roads, village and inter-village rastas;(iii)Pasture lands;(iv)Threshing-floor;(v)Playground;(vi)Primary and other schools;(vii)Hospitals;(viii)Panchayat ghars;(ix)Plantation of trees;(x)Cremation grounds and graveyards;(xi)[ Water channels (gools or nalis) and canals for irrigation purposes] [Substituted by Notification No. 31/1/79 (507)-Revenue-8 dated 15.11.1979.];(xii)Flaying sites; and(xiii)any other objects of similar nature for which reservation of land may be considered necessary in the interest of the tenure-holders of the unit.Note. - Reservation for ail the purposes specified above, including those for Abadi sites shall be made separately for present needs and for future needs.(3)During the course of the preparation of the Statement of Principles every specific problem of the unit having a bearing on equitable allotment of Chaks shall receive the attention of the Assistant Consolidation Officer and the Consolidation Committee. The principles on which such problems are proposed to be resolved should be in consonance with the provisions of the Act and these Rules, and must be incorporated in the statement.The statement shall also show the details of the "Standard Plots" determined under Rule 20-A.(4)If there is a difference of opinion between the Assistant Consolidation Officer and the Consolidation Committee on any of the terms of the Statement of Principles, the Assistant Consolidation Officer shall prepare a note covering the points of differences and forward it to the Consolidation Officer.(5)If the Consolidation Officer is unable to resolve the difference between the Assistant Consolidation Officer and the Consolidation Committee, he shall forward the record to the Settlement Officer, Consolidation, together with his opinion on each point of difference.(6)The Settlement Officer, Consolidation, shall after hearing the Consolidation Committee, give his decision on the points referred to him under sub-rule (5).
