Section 34(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)Where the Collector has taken possession of any surplus land under [* * *] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] Section 14 and any person thereafter occupies such land or any part thereof without any lawful authority, such person shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
