Section 71(7) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(7)Punishment for occupation of Gram Sabha land. [Section 123-B, U.P.Z.A. & L.R. Act]. - (1) Where any person has been evicted under this Act from any land vested in the Gram Sabha and such person or any other person, whether claiming through him or otherwise, thereafter occupies such land or any part thereof without lawful authority, such occupant shall be punishable with imprisonment for a term which may extend to three years or with fine or both.
