Section 202 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
202. Procedure of ejectment of asami.
- Without prejudice to the provisions of Section 338, an asami shall be liable to ejectment from his holding on the [suit of the [Gaon Sabha] [Substituted by U.P. Act No. 37 of 1958.] or the land-holder as the case may be] on the ground or grounds-(a)mentioned in Section [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01 1977).]; 191 or 206,(b)[ that he- [Substituted by U.P. Act No. 20 of 1954.](i)belongs to any of the classes mentioned in Clauses (a), (b), (c), (e), (g) or (i) of sub-section (1) of Section 21 or sub-section (2) of the said section or in Clause (c) or (d) of Section 133; or(ii)has acquired the rights of an asami under the Uttar Pradesh Land Reforms (Supplementary) Act, 1952;and that he holds the land from year to year or for a period which has expired or will expire before the end of the current agricultural year,](c)that he belongs to the class mentioned in [Clause (d) of sub-section (1) of Section 21] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] and the mortgage has been satisfied or the amount owing under the mortgage has, whether or not it has become payable thereunder, been deposited in Court,(d)that he [is an asami under Section 11] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] and the right to maintenance allowance does not any longer subsist;(e)that he belongs to the class mentioned in clause (j) of sub-section (1) of Section 21 and that the cultivation of agricultural crops has become impossible.(f)that he belongs to the class mentioned in Clause (h) of [sub-section (1) of Section 21] [Inserted by U.P. Act No. 20 of 1954.] or Clause (b) of Section 133 and that-(i)the land-holder wishes to bring the land under his personal cultivation and in cases where the lease is for a fixed term such term as expired; or(ii)the disability has determined,(g)that he [is an asami under Section 13] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] and the period mentioned in Clause (a) of sub-section (2) of [the said section] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] has expired;(h)that there is an unsatisfied decree of arrears of rent outstanding against him and such decree can be executed by ejectment.
