Section 55 in U.P. Consolidation of Holdings Rules, 1954
55. [ Section 28. - (1) The procedure to be followed under Section 28 by the Assistant Consolidation Officer, in putting tenure-holders or Land Management Committees, as the case may be, in actual physical possession over the chaks or lands allotted to them shall be same as prescribed in the Civil Procedure Code for delivery of possession over immovable property in execution of a decree.
(2)In case the right to tend and gather the crops standing on such chaks or land or parts thereof remains with the person from whom possession is transferred, the Assistant Consolidation Officer shall in consultation with the Consolidation Committee determine in C.H. Form 32 the amount of compensation, which, may not exceed three times the rental value of the cropped area, for the use of the land to be payable by the person to whom possession over the land is transferred. The date by which the standing crops must be harvested and removed from the plot, and the date by which compensation determined must be paid, shall also be fixed by the Assistant Consolidation Officer. Extracts in C.H. Form 32 shall be served on the tenure-holders concerned.Explanation. - No compensation shall be determined and paid where no sowing season intervenes between the date of delivery of possession and the date fixed for harvesting the standing crops.(3)After appeals preferred under sub-section (I-A) of Section 29 have been decided, the Assistant Consolidation Officer shall issue certificates of award of compensation to its recipients in C.H. Form 35. He shall also issue a notice in C.H. Form 36 to the payer.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
