Section 207(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The decree shall further direct, that if the [* * *] [Omitted by U.P Act No. 8 of 1977 (w.e.f. 28.01.1977).] asami repairs the damage within three months next after the date of the decree, the same shall not be executed except in respect of costs.
