Section 30 in U.P Consolidation of Holdings Act, 1953
30. [ 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 into possession of the chak allotted to him, in accordance with the provisions of this Act, the following 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 former tenure-holder of the plots 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 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;(c)lands 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 117 or Section 117-A, as the case may be, of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, and settled with the 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 19-A shall cease and be created in the land specified for the purpose in the final Consolidation Scheme; and(e)the encumbrances, if any, upon the original holding of the tenure-holder entering, or deemed to have been entered, into possession, whether by way 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 be specified in the final Consolidation Scheme.]
