Section 20(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(3)In any suit under sub-section (2), the tenant shall, at or before the first hearing of the suit, deposit the entire amount of rent or damages for use and occupation admitted by him to he due, and thereafter throughout the continuance -of the suit, deposit regularly the amount of monthly rent or damages for use and occupation due at the rate of rent admitted by him, and in the event. 'of any default in this regard, the court may, unless after considering any representation made by him in that behalf it allows him further. time, on security being furnished for that amount., refuse to entertain any defence or, as the case may be, strike off his defence.
