Section 207 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
207. Decree for ejectment under Section 206.
(1)A decree for ejectment under Section 206 may direct the ejectment of the [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] asami from the whole or part of the holding as the Court, having regard to the circumstances of the case, may direct.(2)The decree shall further direct, that if the [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] asami repairs the damage within three months next after the date of the decree, the same shall not be executed except in respect of costs.
