Section 181(2) in The United Provinces Tenancy Act, 1939
(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.
