Section 173 in The United Provinces Tenancy Act, 1939
173. Decree in suit under Section 172
. - (1) A decree for ejectment under Section 172 may direct the ejectment of the tenant either from the holding or from such portion thereof as the Court, having regard to all the circumstances of the case, may direct.(2)Such decree shall further direct that if the tenant repairs the damage, or pays such compensation as the Court thinks fit or within three months from the date of the decree within such further period as the Court may, for reasons to be recorded, allow, the decree shall not be executed in respect of costs.
