Section 13(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)To the Gaon Sabha, or any other local authority, as the case may be, for development, if any, effected by it in or over land belonging to it and allotted to a tenure-holder ;(d)the principles laid down in the Statement of Principles are followed;(e)every tenure-holder is, as far as possible, allotted a compact area ,at the place where he holds the largest part of his holding :Provided that no tenure-holder maybe allotted more chaks than three except with the, approval in writing of the Deputy Director of Consolidation.Provided further that no consolidation made shall be invalid for the reason merely that the number of chaks allotted to a tenure holder exceeds three ;(f)every tenure-holder is, as far as possible, allotted the plot on which exists his private source of irrigation or any other improvement together with an area in the vicinity equal to the valuation or the plots originally held by him there; and(g)every tenure-holder is, as far as Possible, allotted chaks in conformity with the process of rectangulation in rectangulation units.(h)the principles of voluntary consolidation shall be accorded and shall be comply fix terms for voluntary consolidation according section 13 and section 19.
