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State of Uttar Pradesh - Section

Section 29 in U.P Consolidation of Holdings Act, 1953

29. Compensation.

(1)Where possession over standing crops also is delivered under Section 28, the Assistant Consolidation Officer shall determine in the manner prescribed the compensation payable in respect of such crops by the tenure-holder put in possession [* * *] [Deleted by U.P. Act No. 24 of 1956.].
(1A)[ Any person aggrieved by an order under sub-section (1) may, within fifteen days of the date of the order, prefer an appeal before the Consolidation Officer, whose decision thereon shall be final.] [Added by U.P. Act No. 8 of 1963.]
(2)[* * *] [Deleted by U.P Act No. 24 of 1956.]
(3)[* * *] [Deleted by U.P. Act No. 24 of 1956.]
Substituted by U.P. Act No. 13 of 1955.Prior to substitution, it stood as under :-29. Compensation.- (1) If there are standing crops on the land allotted to a tenure-holder under Section 25 the Assistant Consolidation Officer shall determine in the prescribed manner the compensation payable in respect of such crops by the tenure-holder put in possession, who shall within nine months of the date of possession, pay such compensation to the person or persons from whom possession was transferred and in case of default, such compensation shall be recoverable from him as an arrear of land revenue.