Section 163(9) in The United Provinces Tenancy Act, 1939
(9)An application made under the provisions of this section may be amended, either by the addition of the name of joint tenants or otherwise, at any time up to fifteen days before the date on which the instalment of rent next following the date of the application falls due, and on such application being amended the tahsildar shall proceed as if the amendment had been made in the notice filed within tire prescribed period.
