Section 188 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
188. Entry upon an abandoned holding.
- A [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] or a land-holder who enters upon a holding in contravention of the provisions of Section 186 or 187 shall be deemed to have ejected the tenure-holder otherwise than in accordance with the provisions of this Act.
