Section 3(2) in U.P Consolidation of Holdings Act, 1953
(2)[ 'Consolidation' means re-arrangement of holdings in a unit amongst several tenure-holders in such a way as to make their respective holdings more compact] [Substituted by Act No. 38 of 1958.];Explanation. - For the purpose of this clause, holding shall not include the following :(i)Land which was grove in agricultural year immediately preceding the year in which the notification under Section 4 was issued;(ii)land subject to fluvial action and intensive soil erosion;(iii)land mentioned in Section 132 of the U.P. Zamindari Abolition and Land Reforms Act, 1950;(iv)such compact areas as are normally subject to prolonged water-logging;(v)usar, kallar and rihala plots forming a compact area including cultivated land within such area;(vi)land in use for growing pan, rose, bela, jasmine and kewra; and(vii)such other areas as the Director of Consolidation may declare to be unsuitable for the purpose of Consolidation;
