Section 15(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)On failure of the persons concerned to gather or remove the crop or fruits of trees or any other property on the surplus land, within the period fixed therefor under sub-section (1), the Collector may remove or cause to be removed and sold by public auction any such crop or fruits of trees or property in such manner as may be prescribed.
