Section 185(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Every sub-lessee or transferee whose interest is extinguished on the ejectment of his landholder or transferor 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.
