Section 163(4) in The United Provinces Tenancy Act, 1939
(4)If the tenant does not appear or appears and admits the arrear claimed and the instalments of rent specified in the notice, the tahsildar shall pass an order directing him to pay [in the manner laid down in Section 131] [Substituted by U.P. Act No. 10 of 1947.] such arrear and also, during the currency of such order, to pay [in the manner laid down in Section 131] [Substituted by U.P Act No. 10 of 1947.] the instalments of rent as they fall due :Provided that, if the order is passed ex parte the tenant may apply for setting aside such order and if he satisfies the Court that either the notice was not served on him or that he had sufficient cause for non-appearance on the date fixed, the tahsildar shall set aside the order and shall proceed to hear the case in the manner hereinafter provided.
