(2)The provisions of sub-section (1) shall mutatis mutandis apply to the eviction of an asami holding land from a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], or from a bank under sub-section (2) of Section 95.Lease of land by [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
