Section 217(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)It shall be lawful for an asami to pay his rent by postal money order, but the acceptance by the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] on the landholder of a sum so paid shall not debar the landholder or the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] as the case may be, from proving that the amount due for any year or instalment was different from the amount paid.
