Section 17 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
17. Possession and accrual of compensation for trees, etc.
(1)The Settlement Officer, Consolidation, shall fix the date to be notified in the unit, from which the final consolidation scheme shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.(2)On 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 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.
