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[Cites 0, Cited by 0] [Section 123B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 123B(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Any Court convicting a person under sub-section (1) may make an order for evicting the person summarily from such land and such person shall be liable to such eviction, without prejudice to any other action that may be taken against him under any law for the time being in force.