Section 15(3) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(3)Where any crop, fruits or property is sold under sub-section (2), the sale proceeds thereof, shall, after deducting the expenses of the sale, be paid to the person in possession after lapse of thirty days from the date of the sale :Provided that where a claim to such sale proceeds is made by any other person before the Collector within thirty days of the date of the sale, the Collector shall decide such claim and, if necessary, make an apportionment and order payment accordingly. Where on the material before him the Collector is unable to decide such claims or make an order of apportionment, he shall direct the parties concerned to get the matter in dispute decided by a Court of competent jurisdiction. The balance of the sale proceeds shall thereupon be paid or apportioned, as the case may be, according to the decision of that Court.[16. Damages for use and occupation of surplus land. - Where any tenure-holder holds any land on or after the commencement of the Utta Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, in excess of the ceiling area applicable to him, he shall be liable to pay to the Staff Government for the period commencing from the first day of July, 1973, until the date on which the Collector takes possession of such surplus land [** *] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] under Section 14, or the date on which the tenure-holder voluntarily delivers possession to the Collector under [the said section] [Substituted by U.P. Act No. 56 of 1976 (w.e.f. 6.8.1976).] whichever is earlier, such compensation for use and occupation as may be prescribed.]
