Section 203(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where in execution of any decree, other than a decree under Section 209, or order for delivery of possession the Court is satisfied that any ungathered crops or trees which are the property of the judgment-debtor exist on the land to be delivered, the Court executing the decree or order shall, notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908), proceed in the following manner :(a)if [* * *] [Omitted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] the amount due from the judgment-debtor is equal to or greater than the value of such crops or trees, the Court shall deliver the possession of the land with the crops, and the trees to the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] or the land-holder as the case may be and all rights of the judgment-debtor in or upon such crops or trees shall pass to the decree-holder;(b)if [* * *] [Omitted by U.P Act No. 16 of 1953 (w.e.f. 01.07.1952).] the amount due from the judgment-debtor is less than the value of such crops or trees; and-(i)the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] or the land-holder pays the different between such amount and the value to the judgment-debtor, the Court shall deliver the possession of the holding to the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or land-holder concerned and all rights of the judgment-debtor in such crops or trees shall pass to decree-holder;(ii)the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or the land-holder does not pay such difference, the judgment-debtor shall have a right of tending, gathering or removing such crops or trees or fruits of such trees until such crops or trees have been gathered and removed or die or are cut down as the case may be, paying such compensation for the use and occupation of land as the Court may fix.
