Section 8A in U.P Consolidation of Holdings Act, 1953
8A. [ Preparation of Statement of Principles. - (1) The Assistant Consolidation Officer shall, in consultation with the Consolidation Committee, prepare, in respect of each unit under consolidation operations, a statement in the prescribed form (hereinafter called the Statement of Principles) setting forth the principles to be followed in carrying out the consolidation operations in the unit.
(2)The Statement of Principles shall also contain -(a)details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi including areas for abadi site for Harijans and landless persons in the unit, and for such other public purposes as may be prescribed;(b)the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes; and(c)details of land to be earmarked for public purposes out of land vested in a Gaon Sabha or a Local Authority under Section 117 or Section 117-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.](d)[ the standard plots for each unit.] [Inserted by U.P. Act No. 6 of 1978. ](3)[ The standard plots referred to in clause (d) of sub-section (2) shall be determined by the Assistant Consolidation Officer after ascertaining from the members of the Consolidation Committee and the tenure-holders of the units, the best plot or plots of the unit, regard being had to productivity, location and the existing soil class of the plot or plots] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 21.1.1978).].
