Section 8(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Upon the revision of maps under section 7, the District Deputy Direct or of Consolidation shall, subject to the provisions hereinafter contained, and in such manner as may be prescribed, cause to be-(i)revised, the field-book of the unit after field to field partal and the current annual register after its test and verification ;(ii)determined, in consultation with the Consolidation Committee, the valuation of-(a)each plots after taking into consolidation its productivity location and availability of irrigation facilities if any ; and(b)all trees, wells and other improvements existing in the plots for the purpose of calculating compensation therefor ;(iii)ascertained the share of each owner, if there be more owners than one, out of the valuation determined under sub-clause (b) of clause (ii) ; and(iv)determined the shares of individual tenure-holders in joint holdings for the purpose of effecting partition to ensure proper consolidation.(v)during the revision of maps, the differences between total area and records, correctness for corrections shall be shown.
