Section 209 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
209. Ejectment of persons occupying land without title.
- [(1)] [Renumbered by U.P Act No. 21 of 1962.] A person taking or retaining possession of land otherwise than in accordance with the provisions of the law for the time being in force; and-(a)where the land forms part of the holding of a bhumidhar, [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami without the consent of such bhumidhar, [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami;(b)where the land does not form part of the holding of a bhumidhar, [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami without consent of the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.],shall be liable to ejectment on the suit in cases referred to in Clause (a) above of the bhumidhar, [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami concerned and in cases referred to in Clause (b) above of the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] [* * *] [Deleted by U.P. Act No. 37 of 1958.] and shall also be liable to pay damages.(2)[ To every suit relating to a land referred to in Clause (a) of sub-section (1) the State Government shall be impleaded as a necessary party.] [Added by U.P. Act No. 21 of 1962.]
