Section 174 in The United Provinces Tenancy Act, 1939
174. Suit for compensation, injunction, etc
. - Notwithstanding anything in Section 172, a land-holder may, in lieu of suing for ejectment, sue, -(a)for compensation; or(b)for an injunction with or without compensation; or(c)for the repair of the damage or waste with or without compensation.Ejectment on Other Grounds
