Section 244 in The United Provinces Tenancy Act, 1939
244. Provision for granting any relief to which plaintiff is entitled
- In any suit brought under Section 180, Section 183, or Chapter IX, or in deciding an application under Section 175, which is treated as a suit under the provisions of Section 179, the Court may, on the application of the plaintiff and after framing the necessary' issues, grant any relief which the Court is competent "to grant, and to which it may find the plaintiff entitled, notwithstanding that such relief may not have been asked for in the plaint:Provided that, after framing such issues, the Court shall, on the request of either party, grant reasonable time for the production of evidence.
