Section 208 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
208. Suit for compensation and repair of the waste or damage.
- Notwithstanding anything in Section 206, the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or the landholder may, in lieu of suing for ejectment, sue-(a)for injunction with or without compensation; or(b)for the repair of the waste or damage, caused to the holding.
