Section 138(4) in The United Provinces Tenancy Act, 1939
(4)If no payment is made under this section before the expiration of three years from the date on which a deposit is made, the amount deposited may, in the absence of any order of a civil or revenue Court to the contrary, be repaid to the depositor on his application and on his returning the receipt given by the tahsildar under the provisions of Section 137, or on Iris producing such other evidence of his having made the deposit as the Court may consider sufficient.
