Section 211(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)Any Court convicting a person under sub-section (2) may make an order to put the tenure-holder in possession of such land after evicting the person summarily from such land or any part thereof and such person shall be liable to eviction without prejudice to any other action that may be taken against him under any other law for the time being in force.
