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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(1)(b) in U.P. Revenue Code, 2006

(b)the Collector may direct delivery of possession over such land, tree or improvement forthwith to the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] after ejectment of every person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.