Section 222(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where the asami has been duly served with the notice under Section 221 but has failed to pay or deposit the aforesaid amount and also does not file any objection, the tahsildar shall make an order for the payment of the amount and in default for the ejectment of the asami from the holding.
