Section 182B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
182B. [ [Substituted by Notification No. U.O. 605/Rajaswa-1-2(8/75 dated 01-11-1975.]
- Delivery of possession in execution of a decree or order for ejectment shall not be made before the fifteenth day of April or after the thirtieth day of June in any year :Provided that the State Government may by notification specify in respect of any local area other dates between which delivery of possession shall be made :Provided further that the provisions of this rule shall not apply to cases of ejectment under Section 122-B or Section 198 (4) or Section 209.]
