Section 170(4) in The United Provinces Tenancy Act, 1939
(4)If the tenant does not claim that he is not liable to ejectment and does not, within six weeks of the service of the notice or within such time as may be allowed under the provisions of sub-section (5), pay the amount into Court or the payment thereof is not certified to the Court under Order XXI, Rule 2, of the Code of Civil Procedure, 1908, the Court shall forthwith pass an order that he be ejected.
