Section 80 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
80. Suit for ejectment of sirdar [Section 211 and Serial 31 of Appendix 3, U.P.Z.A. & L.R. Act & Rules].
- Gram Sabha can file suit for ejectment, where person in unauthorised occupation over the land of the bhumidhar has become bhumidhar under Section 210 (a) of U. P. Zamindari Abolition and Land Reforms Act. Such a suit can be filed within the period of six years from the date of acquisition of sirdari rights. This right is used as a measure of check of protection against collusive transaction between a tenure-holder and stranger allowing the stranger to become a sirdar.Where the land forms part of holdings of an asami on behalf of the Gram Sabha, occupier will be asami holding it from year to year.Supervision Over Holding and Other Property
