Section 95 in The United Provinces Tenancy Act, 1939
95. Determination of rent on partial ejectment or surrender
. - When a tenant is ejected from a part only of his holding under a decree or order of Court, or, being entitled to surrender a part of his holding, legally surrenders such part, either he or his land-holder may, at any time, apply to the Court in which a suit for ejectment would lie for the determination of the rent of the remainder.
