Section 201 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
201. Eviction on the suit of Gaon Sabha.
- A bhumidhar with non-transferable rights shall be liable to ejectment from his holding on the suit of the Gaon Sabha on any of the grounds mentioned in [Section 212] [Substituted by U.P. Act No. 20 of 1982 (w.e.f. 10.11.1980).].]
