Section 207(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)A decree for ejectment under Section 206 may direct the ejectment of the [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] asami from the whole or part of the holding as the Court, having regard to the circumstances of the case, may direct.
