Section 145 in The United Provinces Tenancy Act, 1939
145. Instalments, how fixed
. - The rent of a tenant shall be payable in the following instalments and at the following dates :-(a)if the instalments and dates have been agreed on by the parties to the tenancy, the instalments and dates so agreed on;(b)in the absence of any such agreement, if the instalments and dates have been determined and recorded by a Settlement Officer, the instalments and dates so determined and recorded;(c)in other cases, in instalments proportionate to the land revenue instalments payable one month before the dates, appointed for the payment of such instalments.Arrears
