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State of Uttar Pradesh - Section
Section 135 in U.P. Revenue Code, 2006
135.
[***] [Deleted 'Section 135' by U.P. Act No. 4 of 2016, dated 11.3.2016.][Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.]| 135. Consequences of failure to file suit under Section 134.- If a suit for ejectment from any land under sub-section (1) of Section 134 is not instituted by a bhumidhar or asami, or if a decree for ejectment obtained in any such suit is not executed within the period of limitation provided for the institution of such decree, as the case may be, the following consequences shall ensue, with effect from the date of expiry of such period namely -(a) where the land forms part of the holding of a bhumidhar with transferable rights, the person taking or retaining possession shall become bhumidhar with non-transferable rights and shall be liable to pay land revenue therefor at double the pre-existing rates;(b) where the land forms part of the holding of a bhumidhar with non-transferable rights, the person taking o retaining possession shall become like bhumidhar with non-transferable right and shall be liable to pay land revenue therefor at double the preexisting rates; |