Section 237 in The United Provinces Tenancy Act, 1939
237. Power to award compensation in suit
. - When, in any suit for arrears of rent, the Court finds that the land-holder has, without reasonable cause, refused or neglected to deliver to the tenant a receipt, or neglected to prepare and retain a counterfoil of the receipt in the manner prescribed by Section 133, in respect of any year to which such suit relates, it may award to the tenant such compensation, not exceeding double the amount or value of the rent paid, as it may decree.
