Section 196(2) in The United Provinces Tenancy Act, 1939
(2)In the case of a grant falling under clause (b) of sub-section (1), the filing of a suit for fixation or enhancement of rent or for ejectment shall be deemed sufficient notice that the service is no longer required; but where no previous notice in writing has been given to the grantee, the Court may, in its discretion, award cost to the defendant.
