Section 222 in The United Provinces Tenancy Act, 1939
222. Application of the Fourth Schedule
. - Every suit or application brought by a thekedar against the lessor, or against a thekedar by the lessor, under the provisions of this Chapter, which is of the same nature as any suit or application specified in the Fourth Schedule, which may be brought by a tenant against a land-holder or by a land-holder against a tenant, shall be deemed to be included in that Schedule under the same serial number as such similar suit or application.
