Section 24(7) in U.P. Consolidation of Holdings Rules, 1954
(7)The Assistant Consolidation Officer, at the time of determination of the exchange ratio of each plot, shall also determine, in consultation with the Consolidation Committee, and after making enquiries from as many tenure-holders of the unit as he may collect, the value of each tree, well and other improvement existing in a plot for the purpose of determination of compensation. The value so determined shall be entered in column 12 of the Khasra Chakbandi in C.H. Form 2-A. In determining the value of a tree, the Assistant Consolidation Officer shall take into consideration its age and kind with a view to finding its market value, and in determining the value of a well and other improvement he shall take into consideration, its nature, age, state of repairs and serviceability. If he so decides the Assistant Consolidation Officer may, before coming to a finding himself, request the Settlement Officer, Consolidation, to have the value of a well or other improvement, estimated by an officer of the Public Works Department. If a tree, well or other improvement is owned by more than one person, the amount of compensation which may be determined shall be apportioned among the several co-owners by the Assistant Consolidation Officer after making necessary enquiries with regard to their shares.
