Section 169(5) in The United Provinces Tenancy Act, 1939
(5)If the tenant contents the claim, the application for issue of notice shall, on payment of the court-fee as in a suit for arrears of rent, be deemed to be a suit for arrears of rent. If the tahsildar is not competent to try the suit, he shall forward it to the Assistant Collector incharge of the sub-division.
