Section 1st(5) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(5)When a settlement or lease of any land has determined under sub-rule (4), the Collector may evict any person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.[C.L.H. Form 36-B] [Added by notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 5.12.1978).](See Rule 59-A(1))Patta for settlement of surplus grove land, which is less than 5 acres in area, with a lessee under Sections 26-A, 27 and 28 read with Rule 59-AI,......Collector of District......../Assistant Collector, Ist Class In-charge of Sub-Division.....,District.....,have settled the undermentioned grove-land with Sri......,son of Sri......,resident of village......,tahsil......,district......,from the 1st day of July.....,on the following terms and conditions :-
