Section 154A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
154A. [ [Added by Notification No. 4311-RS/I-A-1078-1958, dated 14.12.1959.]
(1)A decree or order for ejectment or for delivery of possession or for both, may without prejudice to the other powers of the Court in this behalf be executed through a Commissioner appointed for this purpose by the Court executing the decree or order, within such period as may be fixed by it.(2)The procedure for execution laid down in Rule 154 shall mutatis mutandis apply to execution of a decree or order under sub-rule (1).(3)Before issue of a commission under sub-rule (1), the Court shall require the party seeking the execution to deposit a fee for payment to the Commissioner. The fee shall be fixed by the Court with due regard to the nature of work to be done by the Commissioner and other relevant circumstances of the case :Provided that the Court, executing the decree or order may, in suitable cases, direct the person proceeding with the execution to pay such additional fee to the Commissioner as may appear to it reasonable, having regard to the labour involved and the time spent by the Commissioner.(4)The Court may, whenever it so deems necessary, extend the period during which the commission should be executed.(5)(a)For the purpose of sub-rule (1) the Collector shall maintain a list of legal practitioners suitable for appointment as Commissioners and shall cause it to be revised annually.(b)Commissions shall so far as it may be practicable so to do, be issued in strict order of rotation to the legal practitioners entered in the list.]
