Section 137 in The United Provinces Tenancy Act, 1939
137. Deposit of rent in the Court of tahsildar
. - (1) A tenant may make an application for permission to deposit, in the Court of tahsildar an instalment or instalments of the unpaid balance of an instalment or instalments of rent in arrears on the date of such application, and if such application complies substantially with the provisions of sub-section (2), the tahsildar shall receive such deposit and grant a receipt therefor, which shall operate as an acquittance for the amount deposited as if such amount had been received by the person entitled to receive it.(2)Such application shall specify the name of the person to whom the amount deposited is due as arrears of rent, or where several persons are entitled to receive such amount, either jointly or severally, the name of each of such persons, where the tenant entertains a bona fide doubt as to who is entitled to receive such amount the name of the person to whom rent was last paid and of the person now claiming it.
