Section 240(2) in The United Provinces Tenancy Act, 1939
(2)If a land-holder enters or attempts, to enter, upon a holding in the possession of a tenant with the object of dispossessing him of such holding, otherwise than under the provisions of this Act, such land-holder shall be presumed to have done so with the intent to intimidate or annoy such tenant within the meaning of Section 441 of the Indian Penal Code.
