Section 2(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)(a)"State Government" means Government of Uttrakhand;(b)"land" means land held or occupied for purposes connected with agriculture, horticulture and animal husbandry (including pisciculture and poultry farming) and includes:(i)the site, being a part of holding of a house or other similar structure; and(ii)trees, wells and other. improvements existing on the plots forming the holding ;(iii)such non-Zamidari abolition land who is in title of such holders and necessary for consolidation scheme.(c)"Unit" means village or part thereof, and where the Director of Consolidation so notifies by publication in the official Gazette, two or more villages or parts thereof or which a single scheme of consolidation is to be framed;(d)"Holding" means parcel or parcels of land held under one tenure by a tenure-holder singly or jointly with other tenure- holders.Explanation. - For the purposes of this clause, holding shall not include the following : -(i)land subject to fluvial action and intensive soil erosion;(ii)land mentioned in section 132 of the U. P. Zamindari Abolition and Land Reforms Act, 1950 ;(iii)such compact areas as are normally subject to prolonged water-Jogging;(iv)such other areas as the Operator of Consolidation may declare to be unsuitable for the purpose of consolidation ;(v)such area as after the notification of commencement of Consolidation work identify and notify as commercial area by the Deputy Operator of Consolidation.
