Section 132 in The United Provinces Tenancy Act, 1939
132. Presumption as to money order acknowledgement
. - Where rent is sent by postal money order, in the case of acceptance, the payee's receipt, and in the case of refusal, the endorsement of such refusal, on the money order duly stamped by the post- office shall be admissible in evidence without formal proof and shall, until the contrary is proved, presumed to be a correct record of such acceptance or refusal.
