Section 109A(4) in U.P. Consolidation of Holdings Rules, 1954
(4)In case delivery of possession becomes necessary as a result of orders passed under sub-rule (2) or sub-rule (3), as the case may be, the provisions of Rules 55 and 56 shall, mutatis mutandis, be followed.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
