Section 15(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)Where possession of the surplus land is taken by the Collector under the provisions of [sub-section (1) of Section 14] [Substituted by U.P. Act No. 56 of 1976 (w.e.f. 6.8.1976).], the Collector shall permit the person in possession -(a)to tend, gather or remove any ungathered crop or fruits of trees on such land within such period as may be necessary; and(b)to remove any other property belonging to such person and existing on such land within such period, not being less than twenty-one days from the date of the order, as the Collector may fix in this behalf.[Explanation. - For the purposes of this section, the expression 'ungathered crops or fruits of trees' means any crop or fruits which existed on [the date of taking possession of the surplus land] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] under sub-section (1) of Section 14 and does not include any subsequent crop or fruits of trees.] [Substituted by U.P. Act No. 18 of 1973.]
