Section 2(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)(a)"Consolidation" means re-arrangement of holdings in a unit amongst several tenure-holders in such a way as to make their respective holdings more compact;(b)"Consolidation scheme" means the scheme of consolidation in a unit ;(c)"Consolidation area" means the area, in respect of which a notification under section 4 has been issued, except such portion thereof to which the provisions of the U, P, Zamidari Abolition and Land Reforms Act, 1950(UP Act no 1 of 1951) or any other Law by which Zamindari System has been abolished do not apply ;(d)"Consolidation Committee" means a committee to be constituted in the manner prescribed for the purposes of the Act;(e)"Consolidation Records" means maps, registers, shape letters and notices during the proceeding of consolidation or voluntary consolidation who will be also kapt as digital as may possible;(f)"Chak" means the parcel of land allotted to a tenure holder on consolidation;(g)"Voluntary Consolidation" means such consolidation to be with mutual exchange, gift and donation under different sections of the Act;
