Section 198A(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)Where in any proceeding under sub-section (2), the accused is acquitted or discharged and the Court is satisfied that the person so acquitted or discharged is entitled to be put back in possession over such land, the Court shall, on the application of such person, direct that delivery of possession be made to him.
