Section 82 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
82. Application for payment of arrears of rent and ejectment in default [Section 220(1) U.P.Z.A. & L.R. Act].
- Where an asami has been in arrears of the whole or any part of the rent of a holding for a period of more than three months, the Gram Sabha or the land holder, as the case may, may make an application for an order for payment of the arrears and in default for the ejectment of the asami from the holding.
