Section 209 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
209. Granting any relief to which plaintiff is entitled
In any suit or proceeding, 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 or application :Provided that, after framing such issues, the court shall, on the request of either party, grant reasonable time or the production of evidence.
