Section 229D in The U.P. Zamindari Abolition and Land Reforms Act, 1950
229D. [ Provision for in junction. [Added by U.P. Act No. 20 of 1954]
- [(1)] If in the course of a suit under the provisions of Sections 229-B and 229-C, it is proved by an affidavit or otherwise-(a)that any property, trees or crops standing on the land in dispute is in danger of being wasted, damaged or alienated by any party to the suit; or(b)that any party to the suit threatens or intends to remove or dispose of the said property, trees or crops in order to defeat the ends of justice, the Court may grant a temporary injunction and where necessary, also appoint a receiver.](2)[ Nothing in sub-section (1) shall apply to a suit filed under sub-section (4-D) of Section 122-B.] [Added by U.P. Act No. 20 of 1982.]
