Section 131 in The United Provinces Tenancy Act, 1939
131. Rent, how payable
. - A payment of a money rent may be made by the tenant to the land-holder either direct, or by postal money order or by deposit in accordance with the provisions of Section 137 :Provided that the acceptance by a land-holder of a sum paid by postal money order or by deposit in Court shall not by itself or by virtue of anything written on the money order coupon, be deemed to constitute an admission by him as to the amount of rent payable or due on account of any particular year, instalment or holding, or an admission of the year as a tenant.
