Section 28(2) in U.P Consolidation of Holdings Act, 1953
(2)On the expiry of six months from the date on which a tenure-holder or Land Management Committee [or the State Government] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] became entitled to enter into possession of the chak or lands allotted, whether before or after the coming into force of the Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1962, or on the expiry of six months from the date of the coming into force of that Act, whichever is later, the tenure-holder or the Land Management Committee [or the State Government] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).,] as the case may be, shall, unless possession has been obtained earlier, be deemed to have entered into actual physical possession of the allotted chak or lands ;Provided that the fact that a tenure-holder or Land Management Committee [or the State Government] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] has thus entered into possession shall not affect the right of the person from whom possession is deemed to have been transferred to tend and gather the crop standing on the chak or lands, or part thereof, on the date of the expiry of the period of six months aforesaid.
