Section 230 in The United Provinces Tenancy Act, 1939
230. Suit for settlement of accounts and profits against lambardar
. - (1) A co-sharer may sue the lambardar for settlement of accounts and for his share of the profits of a mahal or of any part thereof.(2)In any such suit the Court may award to the plaintiff a share not only of the amounts actually collected but also of such sums as have remained uncollected owing to the negligence or misconduct of the lambardar.
