Section 165(4) in The United Provinces Tenancy Act, 1939
(4)[ 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 possession restored forthwith to the tenant.] [The original sub-section (4) was re-numbered as sub-section (5) and a new sub-section (4) was inserted by U.P. Act No. 10 of 1947.]
