Section 115G(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Nothing in sub-rule (1) shall debar the Land Management Committee or the local authority, as the case may be, from prosecuting the person who encroaches upon the same land a second time in spite of having been ejected under the Act or rules under Section 447, of the Indian Penal Code.
