Section 245 in The United Provinces Tenancy Act, 1939
245. Powers of lambardar
. - (1) The lambardar in an undivided mahal or in the common land of a mahal, thok or patti of which he is the lambardar, is entitled, in the absence of any contract or usage to the contrary, to collect rents and other dues.(2)Wherever the lambardar is entitled under the provisions of subsection (1) to collect rents, he shall also be entitled to settle and eject tenants, to eject rent-free grantees, at a favourable rate of rent, to enhance rents and to do all acts incidental to the proper management of the estate with a view to the common benefit:Provided that a lambardar shall not be entitled on behalf of other co-sharers without their written consent to, -(a)grant a theka;(b)sell or cut down trees or groves;(c)grant permission to erect building on the holding of a tenant.
