Section 26A(5) in U.P. Urban Planning and Development Act, 1973
(5)Notwithstanding anything contained in the forgoing provisions,the Authority of the officer authorised by it in this behalf shall, addition to the action taken as provided in this section, also have power to seize or attach any property found on the land referred to in this section or, as the case may be, attached to such land or permanently fastened to anything attached to such land.
