Section 158 in The United Provinces Tenancy Act, 1939
158. Arrears deemed satisfied when tenant is ejected
. - Subject to the provisions of Sections 159 and 160, when a tenant is ejected from the whole or any portion of his holding in execution of a decree or order of ejectment for arrears of rent, all arrears of rent, whether decreed or not, due in respect of such holding on the date of the delivery of possession shall be deemed to have been paid.
