Section 215(3) in The United Provinces Tenancy Act, 1939
(3)The provisions of Section 174 shall apply to a thekedar who is liable to ejectment under the provisions of clause (b) or clause (c) of sub-section (1) of Section 214 as they apply to a tenant, and if a decree for ejectment is passed under the provisions of either of these clauses, the provisions of sub-section (2) of Section 173 shall apply to such decree as they apply to a decree against a tenant.
