Section 198A(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)Where in any proceeding under sub-section (2), the Court, at any stage after cognizance of the case, has been taken, is satisfied by affidavit or otherwise that-(a)the accused is in occupation of the land to which such proceeding relates, in contravention of the provisions of this Act; and(b)the allottee or lessee, as the case may be, is entitled to the possession of such land, the Court may summarily evict the accused from such land pending the final determination of the case and may put the allottee or lessee, as the case may be, in possession of such land.
