Section 223 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
223. Mode of execution of decree or order for the payment of arrears of rent.
(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908), a decree or order for the payment of arrears of rent against an asami may, in addition to any other mode of execution, be executed in default of payment of the amount decreed by ejectment of the asami from the holding :Provided that no order for delivery of possession shall be passed unless notice has been served upon the judgment-debtor to show cause on a date to be fixed why the order be not passed.(2)If within one month after the delivery of possession, the tenant deposits the full amount in respect of which he has been ejected, the ejectment order shall be cancelled and the possession restored forthwith to the tenant.
