Section 185 in The United Provinces Tenancy Act, 1939
185. Defendants to be joined in suit
. - When a tenant sues under clause (a) of sub-section (1) of Section 183 for possession, he may join, as a defendant, in the suit, every person in possession claiming through the landholder or the person who has ejected him, as the case may, be, and if he sues under clause (b) of sub-section (1) of that section, he shall join the land-holder or the person claiming as land-holder to have the right to eject him as the case may be, as a defendant in the suit.
