Section 182 in The United Provinces Tenancy Act, 1939
182. Time of execution
. - (1) Delivery of possession in execution of a decree or order for ejectment of a civil or revenue Court, shall not be made before the first day of April or after the thirtieth day of June in any year :Provided that the State Government may, by rule, prescribe in respect of any local area other dates between which delivery of possession shall be made.(2)Nothing in this section shall apply to an order of delivery of possession passed after the first day of June in respect of an application for execution made,before the preceding first day of April or to an order of ejectment passed under the provisions of Section 165 or Section 170 or Section 180.Remedies for Wrongful Ejectment
