Section 24(2) in U.P Consolidation of Holdings Act, 1953
(2)On and from the date of obtaining possession every tenure-holder getting trees, wells and other improvements existing on the plots allotted to him in pursuance of the enforcement of the [final Consolidation Scheme] [Substituted by U.P. Act No. 8 of 1963.]shall be liable for the payment of and pay to the former tenure-holder thereof, compensation for the trees, wells and other improvements, allotted to him, to be determined in the manner hereinbefore provided.
