Section 13 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
13. Consolidations 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 contribution to public purposes under this Act, is equal to the valuation of plots originally held by him;(c)the compensation determined under the provisions of this Act, or the rules framed thereunder, is awarded-(1)To the tenure-holder-s-(i)for trees, wells 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 maybe 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 or 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.(h)the principles of voluntary consolidation shall be accorded and shall be comply fix terms for voluntary consolidation according section 13 and section 19.(2)A consolidation scheme before it is made final under section 16, shall be provisionally drawn up in accordance with the previsions of section,13.
