Section 165(2) in The United Provinces Tenancy Act, 1939
(2)If the tenant fails to pay in the manner laid down in Section 131 the amount of the arrear as ordered by the tahsildar under the provisions of sub-section (4) of Section 163 or as decreed by the Court under the provisions of sub-section (6) of that section together with interest thereon and the cost of the application or the costs, if any, awarded to the land-holder by the decree, as the case may be, by the thirty-first day of May next following the expiry of a period of one year from the date of the passing of such order or of the decree becoming final, as the case may be, the tahsildar shall forthwith order [in accordance with the rules made by the Board] [Inserted by U.P. Act No. 10 of 1947.] that the tenant be ejected [from the whole or part of his holding and he shall forthwith be ejected accordingly.] [Substituted by ibid for the words (from his holding).]
