Section 56 in U.P. Consolidation of Holdings Rules, 1954
56.
Section 29. - Where the Assistant Consolidation Officer decides that possession of crop shall also be delivered, he shall, in consultation with Consolidation Committee, assess the value thereof after taking into account:(a)The condition of the crop.(b)The estimated yield of the crop.(c)The estimated price which the produce is likely to fetch at the time of harvesting in the unit.(d)The amount likely to be spent on the crop from the date of transfer to the time of harvesting.(2)The appraisement mentioned in sub-rule (1) shall be made in the presence of tenure-holders concerned unless they fail to attend despite general notice which shall be given by beat of drum in the unit.(3)Results of appraisement shall be published by the order of the Assistant Consolidation Officer in C.H. Forms 33 and 34.(4)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(5)After the statements under sub-rule (3) have become final, the Assistant Consolidation Officer shall issue certificates of award of compensation to the recipient in C.H. Form 35 notice where of shall also be given to the Payers in C.H. Form 36.(6)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(7)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(8)[* * *] [Deleted by Notification No. 5504/I-A-511-1955, dated 25.1.1956.].(8A)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(8B)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
