Section 229A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
229A. [ Trespass of holding or land of Gaon Sabha or Local Authority. [Substituted by U.P. Act No. 37 of 1958.]
- Where any person against whom a decree or order of ejectment from a holding or any portion thereof from any land vested in a [Gaon Sabha] or Local Authority has been executed under the provisions of this Act or the U.P. Tenancy Act, 1939 (U.P. Act XVII of 1939), re-enters or attempts to re-enter otherwise than under or in accordance with the provisions of law upon such holding or land he shall be presumed to have done so with the intent to intimidate or annoy the person in possession or the Land Management Committee or Local Authority, as the case may be, within the meaning of Section 441 of the Indian Penal Code (Act XLV of 1860).]
