Section 212A(6) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(6)Where upon the said hearing the Collector is satisfied that the person was admitted as a tenure-holder or grove-holder or land referred to in Section 212 or being an intermediary brought such land under his own cultivation or planted a grove thereon on or after the eighth day of August, 1946, he shall pass an order for ejectment of the person from the land on payment of such compensation as may be prescribed.
