Section 64 in The United Provinces Tenancy Act, 1939
64. Provision for injunctions
. - If, in the course of a suit under the provisions of any of the last five preceding sections, it is proved by affidavit or otherwise, -(a)that any property, tree or crops standing on the land in dispute is in danger of being wasted, damaged or alienated by any party to the suit, or(b)that any party to the suit threatens or intends to remove or dispose of the said property, trees or crops, in order to defeat the ends of justice.the Court may grant a temporary injunction and, if necessary, appoint a receiver.Improvement
