(1)An asami ejected or apprehending ejectment from or prevented from obtaining possession of any land otherwise than in accordance with the provisions of any law for the time being in force, may sue the person so ejecting him, trying to eject him or keeping him out of possession -(i)for possession of the [land; or] [Substituted 'land;' by U.P. Act No. 4 of 2016, dated 11.3.2016.](ii)for compensation for wrongful dispossession; or(2)When a decree is passed for compensation for wrongful dispossession but not possession the compensation awarded shall be for the whole period during which the asami was entitled to remain in possession.Rent
