Section 21(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(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;
