Section 8A(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)The Statement of Principles shall also contain -(a)details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi Including areas for abadi site for Harijans and landless persons in the unit and for such other public purposes as may be prescribed;(b)the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes; and(c)details of such land to be earmarked for State land and to be appropriate to include consolidation scheme by prior permission of the State.(d)the standard plots for each unit.
