Section 181 in The United Provinces Tenancy Act, 1939
181. Mode of execution of decree or order
. - (1) Every decree or order for ejectment shall be enforced in accordance with the provisions of the Code of Civil Procedure, 1908, relating to the execution of decree for delivery of immovable property.(2)Every sub-lessee or transferee whose interest is extinguished on the ejectment of his land-holder or transferor, as the case may be, shall, for the purpose of the execution of the decree or order for ejectment, be deemed to be a judgment-debtor, but unless he offers resistance or obstruction to delivery of possession, he shall not be liable for costs.
