Section 210 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
210. [ Consequence of failure to the suit under Section 209. [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).]
- If a suit for eviction from any land under Section 209 is not instituted by a bhumidhar or asami, or a decree for eviction obtained in any such suit is not executed within the period of limitation provided for institution of such suit or the execution of such decree, as the case may be, the person taking or retaining possession shall-(a)where the land forms pail of the holding of a bhumidhar with transferable rights, become a bhumidhar with a transferable rights of such land and the right, title and interest of an asami, if any, in such land shall be extinguished;(b)where the land forms part of the holding of a bhumidhar with non-transferable rights, become a bhumidhar with non-transferable rights I and the right, title and interest of an asami, if any, in such land shall be I extinguished;(c)where the land forms part of the holding of an asami on behalf of the Gaon Sabha, become an asami of the holding from year to year.][Provided that the consequences mentioned in Clauses (a) to (c) shall not ensue in respect of any land held by a bhumidhar or asami belonging to a Scheduled Tribe.] [Added by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).]
