Section 217 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
217. Rent how payable.
(1)It shall be lawful for an asami to pay his rent by postal money order, but the acceptance by the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] on the landholder of a sum so paid shall not debar the landholder or the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] as the case may be, from proving that the amount due for any year or instalment was different from the amount paid.(2)In any case where rent is sent by postal money order, the payee's receipt or the endorsement of 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 be presumed to recorded the receipt or refusal thereof.
