Section 212 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
212. Ejectment of persons from lands of public utility.
- Any person who on or after the eighth day of August, 1946 has been admitted as a tenure grove-holder of, or being an intermediary has brought under his own cultivation or has planted a grove, upon land which was recorded as or was customary common pasture land, cremation or burial ground, tank pond, pathway or khalian, shall be liable, notwithstanding anything contained in Section 199, on the suit of the [* * *] [Deleted by U.P. Act No. 20 of 1954.] [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] to ejectment from the land, on payment of such compensation as may be prescribed.
