Section 216 in The United Provinces Tenancy Act, 1939
216. Joinder of sub-thekedar as defendant
. - In a suit for the ejectment of a thekedar any sub-thekedar may be joined as a party to the suit, and shall be so joined where the suit is on the ground of any act or omission of such sub-thekedar or to which such sub-thekedar was a party.
