Section 215 in The United Provinces Tenancy Act, 1939
215. Procedure of ejectment for non-payment of decree arrears
. - (1) When a lessor desires to eject a thekedar on the ground specified in clause (a) of sub-section (1) of Section 214 he shall apply for execution of the decree in accordance with the provisions of Section 170.(2)When a lessor desires to eject a thekedar on any other ground specified in sub-section (1) of Section 214, he shall proceed by suit.(3)The provisions of Section 174 shall apply to a thekedar who is liable to ejectment under the provisions of clause (b) or clause (c) of sub-section (1) of Section 214 as they apply to a tenant, and if a decree for ejectment is passed under the provisions of either of these clauses, the provisions of sub-section (2) of Section 173 shall apply to such decree as they apply to a decree against a tenant.
