Section 234 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
234. Ejectment of adhivasi.
- [* * *] [Omitted by U.P. Act No. 20 of 1954.] [An Adhivasi shall be liable to ejectment from the land held by him] [Substituted by U.P. Act No. 16 of 1953.]-(a)on the ground that he is in arrears of rent;(b)on the ground that he has made any transfer of his holding or part thereof; or(c)for using the land for any purpose not connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming,and the provisions of Chapter VIII relating to [the procedure and forum relating to suits and applications] [Substituted by U.P. Act No. 16 of 1953.] for ejectment on any of the grounds aforesaid shall, mutatis mutandis apply as if the adhivasi were an asami.
