Section 245(2) in The United Provinces Tenancy Act, 1939
(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.
