(1)The Collector may, of his own motion and shall on the application of any person aggrieved, inquire in the manner prescribed into any allotment and if he is satisfied that the allotment is in contravention of the provisions of this Code or any of the enactments repealed by this Code or the rules made thereunder, he may cancel the allotment and the lease, if any.[***] [Omitted 'clause (a) and clause (b)' by U.P. Act No. 4 of 2016, dated 11.3.2016.][(1-A) Any application under sub-section (1) may be moved in the case of an allotment of land made before the commencement of this Code, within five years from the date of such commencement and in the case of an allotment of land made on or after the date of such commencement, within five years from the date of such allotment or lease.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.](a)the right, title and interest of the allottee of leassee or any other person claiming through him in such land and in every tree or other improvement existing thereon shall cease, and the same shall revert to the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.];(b)the Collector may direct delivery of possession over such land, tree or improvement forthwith to the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] after ejectment of every person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.
