Section 284A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
284A. [ Ejectment of persons occupying the attached land without title. [Added by U.P. Act No. 12 of 1965.]
- Any person taking or retaining possession otherwise than in accordance with the provisions of this Act, of any land attached under this Chapter shall be liable to ejectment and to pay damages-(a)in case of the land being let out or sold under Section 284, on the suit of the lessee or purchaser, as the case may be, and(b)in any other case on the suit of the Collector or of the Land Management Committee according as the attachment is made by the Collector or the Committee.]
