Section 24 in U.P Consolidation of Holdings Act, 1953
24. [ Possession and accrual of compensation for trees, etc. - (1) The Settlement Officer, Consolidation, shall fix the date, to be notified in the unit, from which the] [Substituted by U.P. Act No. 8 of 1963.] [final Consolidation Scheme] [Substituted, by U.P. Act No. 8 of 1963.] shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.
(2)On and from the date of obtaining possession every tenure-holder getting trees, wells and other improvements existing on the plots allotted to him in pursuance of the enforcement of the [final Consolidation Scheme] [Substituted by U.P. Act No. 8 of 1963.]shall be liable for the payment of and pay to the former tenure-holder thereof, compensation for the trees, wells and other improvements, allotted to him, to be determined in the manner hereinbefore provided.
