Section 77 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
77. Ejectment of transferee or asami or sirdar [Sections 163,167,168, 202 and 206, U.P.Z.A. & L.R. Act].
- In all cases of illegal transfer and unauthorised use as aforesaid, Gram Sabha and in case of illegal transfer by a sirdar or asami, every person, who may have obtained possession of the whole or part of the holding or using land in an unauthorised way, may lodge a suit for ejectment of transferee or asami or sirdar, as the case may be, within the time prescribed for filing of such suit in the appropriate Revenue Court. In cases falling under Para 76 (9), the Gram Sabha may also institute suit for damages equal to the cost of works, which may require to make land capable of use for the purpose connected with agriculture, horticulture and animal husbandry, which includes pisciculture and poultry farming.But Gram Sabha, however, may in case of unauthorise use of land instead of suing for ejectment sue for the following :(a)for the injunction with or without compensation [Section 208, U.P.Z.A. & L.R. Act]; or(b)for repair of the waste or damages caused to the holding.
