Section 212B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
212B. [ Remedies for wrongful ejectment. [Added by U.P. Act No. 20 of 1954.]
(1)An asami ejected from or prevented from obtaining possession of any land forming part of his holding otherwise than in accordance with the provisions of the law for the time being in force by-(a)his landholder or any person claiming as landholder to have right to eject him; or(b)any person admitted to or allowed to retain possession of the land by such landholder or person whether as an adhivasi, as asami or otherwise, may sue the person so ejecting him or keeping him out of possession,(i)for possession of the land; and(ii)for compensation for wrongful dispossession :Provided that no decree for possession shall be passed where the plaintiff at the time of the passing of the decree, is liable to ejectment in accordance with the provisions of this Act, within the current agricultural year.(2)When a decree is passed for compensation for wrongful dispossession but not for possession, the compensation awarded shall be for the whole period during which the asami was entitled to remain in possession.(3)An asami who has sued for possession only shall not be entitled to institute separate suit for compensation or wrongful dispossession.Explanation. - For purposes of this section land does not include any area for the time being used for a purpose other than agriculture.]
