Section 30(b) in U.P Consolidation of Holdings Act, 1953
(b)the tenure-holder entering into possession, or deemed to have entered into possession, shall have in his chak the same rights, title, interest and liabilities as he had in the original holdings together with such other benefits of irrigation from a private source, till such source exists, as the former tenure-holder of the plots comprising the chak had in regard to them;
