Section 170 in The United Provinces Tenancy Act, 1939
170. Ejectment of non-occupancy tenant in execution of decree for arrears of rent
. - (1) When a decree is passed for arrears of rent against a non-occupancy tenant, the land-holder may, in addition to any other mode of execution, apply to the Court which passed tire decree for the issue of a notice to the tenant for payment of the amount and for Iris ejectment in case of default; and the Court shall thereupon issue such notice.(2)The notice shall require the tenant either to show cause within fifteen days of the service of the notice why he should not be ejected or to pay the amount into Court within six weeks of the date of the service of the notice.(3)If the tenant appears and claims, that he is not liable to ejectment, the Court shall, after enquiry, decide such claim, and, if it rejects it, shall order that the tenant be ejected forthwith.(4)If the tenant does not claim that he is not liable to ejectment and does not, within six weeks of the service of the notice or within such time as may be allowed under the provisions of sub-section (5), pay the amount into Court or the payment thereof is not certified to the Court under Order XXI, Rule 2, of the Code of Civil Procedure, 1908, the Court shall forthwith pass an order that he be ejected.(5)The Court may from time to time for reasons to be recorded extend the time for payment, provided that in no case shall the total period allowed for payment exceed six months.Ejectment for Illegal or Detrimental Acts
