Section 71(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Wrongful possession [Rule 115-G (1), U.P.Z.A. & L.R. Rules]. - If the persons wrongfully occupying the land has done cultivation therein he may be allowed to retain possession thereof until he has harvested the crop subject to the payment by him of 100 times the amount of rent computed at the sanctioned hereditary rates applicable which shall be credited to the Consolidated Gram Fund or the Fund of the local authority other than the Gram Sabha as the case maybe. If the person concerned does not make the payment of the aforesaid amount within the period specified in the notice in Z.A. Form 49-A, possession of the land shall be delivered to the Bhumi Prabandhak Samiti or the local authority, as the case may be, together with the crop :Provided that where such person wrongfully occupies the same land or any other land within the jurisdiction of the Gram Sabha or the local authority, as the case may be, at a subsequent time, he shall be ejected therefrom without being permitted together his produce and possession of the land together with the crop thereon shall be delivered to the Bhumi Prabandhak Samiti or the local authority, as the case may be.
