Section 109 in U.P. Revenue Code (Amendment) Act, 2016
109. Amendment of Section 136.
- In Section 136 of the said Code -(a)for sub-section (1), the following sub-section shall be substituted, namely -"(1) Notwithstanding anything contained in other provisions of this Code, the Sub-Divisional Officer may, of his own motion or on the application of the Gram Panchayat or other local authority, eject any person taking or retaining possession of any land specified in sub-section (2), if such possession is in contravention of the provisions of this Code and is without the consent of such Gram Panchayat or the local authority and shall also be liable to pay damages at the rates prescribed.:".(b)in sub-section (2), in clause (c), for the punctuation mark "." the punctuation ";" shall be substituted;(c)in the Explanation, for the words "trees and improvements" the words "trees and other improvements" shall be substituted.
