Section 19 in U.P Consolidation of Holdings Act, 1953
19. [ Conditions to be fulfilled by a Consolidation Scheme. - (1) A Consolidation Scheme shall fulfil the following conditions, namely, -
(a)the rights and liabilities of a tenure-holder, as recorded in the annual register prepared under Section 10, are, subject to the deductions, if any, made on account of contributions to public purposes under this Act, secured in the lands allotted to him;(b)the valuation of plots allotted to a tenure-holder, subject to deductions, if any, made on account of contributions to public purposes under this Act is equal to the valuation of plots originally held by him :Provided that, except with the permission of the Director of Consolidation, the area of the holding or holdings allotted to a tenure-holder shall not differ from the area of his original holding or holdings by more than twenty five per cent of the latter;(c)the compensation determined under the provisions of this Act, or the rules framed thereunder, is awarded -(1)to the tenure-holder -(i)for trees, wells and other improvements, originally held by him and allotted to another tenure-holder, and(ii)for land contributed by him for public purposes;(2)to the Gaon Sabha, or any other local authority, as the case may be, for development, if any, effected by it in or over land belonging to it and allotted to a tenure-holder;(d)the principles laid down in the Statement of Principles are followed;(e)every tenure-holder is, as far as possible, allotted a compact area at the place where he holds the largest part of his holding :Provided that no tenure-holder may be allotted more chaks than three, except with the approval in writing of the Deputy Director of Consolidation :Provided further that no consolidation made shall be invalid for the reason merely that the number of chaks allotted to a tenure-holder exceeds three;(f)every tenure-holder is, as far as possible, allotted the plot on which exists his private source of irrigation or any other improvement, together with an area in the vicinity equal to the valuation of the plots originally held by him there; and(g)every tenure-holder is, as far as possible, allotted chaks in conformity with the process of rectangulation in rectangulation units.(2)A Consolidation Scheme before it is made final under Section 23, shall be provisionally drawn up in accordance with the provisions of Section 19-A.] [Substituted by U.P. Act No. 8 of 1963.]
