Section 247 in The United Provinces Tenancy Act, 1939
247. Procedure when plea of payment in good faith to a third person is taken
. - (1) When, in any suit brought under this Act by a land-holder against an under-proprietor or a tenant for arrears of rent, the under-proprietor or the tenant pleads that he has paid the rent of the holding for the period in respect of which the suit is brought to a third person whom he in good faith believed to be entitled to receive such rent, the Court shall, at the cost of such under-proprietor or tenant, as the case may be, make such third person a defendant in the suit and shall inquire into and decide the question.(2)If the question is determined in favour of the under-proprietor or the tenant, the suit shall be decided in his favour and he shall not be made a party to any subsequent suit between the land-holder and the third person for the recovery of the amount so paid or for the determination of the proprietary right in the holding.
