Section 123B(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)Without prejudice to the provisions of sub-sections (1) and (2), the Collector may, whether or not a prosecution is instituted under sub-section (1), retake possession of any land, referred to in that sub-section and may for that purpose, use or cause to be used such force as may be necessary for evicting any person found in occupation thereof.]
