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State of Uttar Pradesh - Section

Section 136 in U.P. Revenue Code, 2006

136. Ejectment of trespassers of Gaon Sabha land.

- [(1) Notwithstanding anything contained in other provisions of this Code, the Sub-Divisional Officer may, of his own motion or on the application of the Gram Panchayat or other local authority, eject any person taking or retaining possession of any land specified in sub-section (2), if such possession is in contravention of the provisions of this Code and is without the consent of such Gram Panchayat or the local authority and shall also be liable to pay damages at the rates prescribed.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
(2)The provisions of sub-section (1) shall apply to the following categories of land, namely -
(a)any land entrusted or deemed to be entrusted to any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority under the provisions of this Code or any other law for the time being in force;
(b)any land over which a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority is entitled to take possession under the provisions of this Code;
(c)any land which belongs to or is owned or held by a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority;
(d)that the asami is holding land specified in clause (d) or clause (e) of Section 77 and that the cultivation of crops in such land has become impossible;
(e)that the asami was admitted to the land under clause (b) of Section 125 and the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] proposes to use it for a public purpose.
(3)No person shall be evicted from any land under this section unless adequate opportunity to show cause has been afforded to him.
(4)In evicting a person under this section, the Sub-Divisional Officer may use or cause to be used such force as may be necessary.Explanation. - For the purposes of this section, the word 'land' includes [trees and other improvements] [Substituted 'trees and improvements' by U.P. Act No. 4 of 2016, dated 11.3.2016.] existing on such land.