Section 79 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
79. Ejectment of persons occupying land without title [Section 209, U.P.Z.A. & L.R. Act].
(1)A person taking or retaining possession of land, otherwise than in accordance with the provisions of the law for the time being in force, and (a) where the land forms part of the holding of a bhumidhar or asami without the consent of such bhumidhar or asami, and (b) where the land does not from part of the holding of a bhumidhar or asami without consent of Gram Sabha, shall be liable to ejectment on the suit in cases referred to in clause (a) above of the bhumidhar or asami concerned, and in cases referred to in clause (b) above, of the Gram Sabha and shall also be liable to pay damages.(2)To every suit relating to a land referred to in clause (a) of sub-section (1) the State Government shall be impleaded as a necessary party.
