Section 168(4) in The United Provinces Tenancy Act, 1939
(4)[x x x] [The letter and the bracket (a) were omitted, by U.P. Act No. 10 of 1947.] If the tenant appears and obtains leave to pay, then unless within one hundred and twenty days from the date of his appearance in the Court the tenant has paid the amount or payment thereof has been certified to the Court in accordance with Rule 2, Order XXI of the Code of Civil Procedure, 1908, the Court shall, on the 31st of May next following order his ejectment.
