Section 89 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
89. Suit against declaration of rights on land [Section 229, U.P.Z.A. & L.R. Act].
- The Gram Sabha may institute a suit against any person claiming to be entitled to any right in any land for the declaration of the right of such person in such land and the Court in its discretion may make a declaration of the right of such person.Note - The original text of Section 229 of U.P.Z.A. & L.R. Act, 1950 is given hereunder :"Notwithstanding anything to the contrary in Section 42 of the Specific Relief Act, the Gram Sabha may institute a suit against any person claiming to be entitled to any right in any land for the declaration of the right of such person in such land, and the Court in its discretion may make a declaration of the right of such person and the Gram Sabha need not in such suit ask for any further relief:Provided that no Court shall make any such declaration where the Gram Sabha being able to seek further relief than a mere declaration of title omits to do so."Restriction on Felling of Trees of Groves and Other Trees
