Section 220(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where an asami has been in arrears of the whole or any part of the rent of a holding for a period of more than three months, the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or the landholder, as the case may be, may make an application for an order for payment of the arrears and in default for the ejectment of the asami from the holding.
