Section 21 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
21. Consequences which shall ensue on exchange of possession.
- With effect from the date on which a tenure-holder enters or is deemed to have entered in to possession of the chak allotted to him in accordance with the provisions of this Act, the far awing consequences shall ensue-(a)the rights title, interest and liabilities -(i)of the tenure-holder entering or deemed to have entered, into possession; and(ii)of the farmer tenure-holder of the plats comprising the chak, in their respective original holdings shall cease, and(b)the tenure-holder entering into possession, or deemed to have entered into possession, shall have in this chak the same rights title interests 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 farmer tenure-holder of the plots comprising the chak had in regard to them;(c)land vested in the Gaon Sabha, or any local authority, and allotted to the tenure-holder shall be deemed to have been resumed by the State Government under the provisions of section 117orsection 117-A, as the case may be, of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and settled with tenure-holder;(d)the rights of the public as well as all individuals in or over land included in a chak following a declaration made under the proviso to sub-section (2) of section 13-A, shall cease and be created in the land specified for the purpose in the final consolidation scheme; and(e)the encumbrance if any, upon the original holding at the tenure-holder entering, or deemed to have entered, into possession, whether by ay of lease, mortgage or otherwise shall in respect of that holding, cease, and be created on the holdings, or on such part thereof, as may he specified in the final consolidation scheme.
