Section 74 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
74. Suit for Compensation and ejectment [Section 208/209, U.P.Z.A & L.R. Act].
- Samiti for preservation of the property of the Gram Sabha may take recourse to the following remedies :(i)A suit under Section 208 for injunction with or without compensation and for repair of damage;(ii)A suit for ejectment of person in wrongful possession under Section 209 (1) of the Act; and(iii)In case of theft of his property he can file suit in Criminal Court or for damages in Civil Court.
