Section 240(3) in The United Provinces Tenancy Act, 1939
(3)Where a person Ls convicted of an offence of criminal trespass in the circumstances stated in sub-section (1) or sub-section (2) and it appears to the Court convicting him that any person has, by reason of anything done in the course of the committing of the offence, been dispossessed of any land, the Court may, if it thinks fit, order the dispossessed person to be restored to the possession of such land.
