Section 19(2) in U.P Consolidation of Holdings Act, 1953
(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 may be 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 of 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.
