Section 143(7) in The United Provinces Tenancy Act, 1939
(7)Notice shall be issued to the parties that tire award has been delivered and they shall be entitled to file objections to the award within one week of the date of service of such notice; and the tahsildar shall, after hearing such objections and making such further inquiry as may appear to be necessary, confirm, modify or set aside the award, and if any amount is found due shall pass an order for the payment of such amount and costs, if any, and such order shall have the effect of a decree, for arrears of rent.Provided that if the amount awarded under sub-section (6) exceeds two hundred rupees the tahsildar shall forward the case to the Assistant Collector in charge of the sub-division, who shall dispose.of it is accordance with the provisions of sub-section (7).
