Section 184 in The United Provinces Tenancy Act, 1939
184. Reversal of decree or order of ejectment
. - When a Court of appeal or revision reverses a decree or order for the ejectment of a tenant, and the tenant is liable to ejectment in accordance with the provisions of this Act within the current agricultural year, the decree or order of the Court of appeal or revision shall not be for possession but subject to the provisions of Sections 73 and 74, for costs only.
