Section 163(7) in The United Provinces Tenancy Act, 1939
(7)If the tenant appears and pleads that he is not liable to pay that instalments specified in the notice, the tahsildar shall pass an order directing him during the currency of such order to pay [in the manner laid down in Section 131] [Inserted by U.P. Act No. 10 of 1947.] such instalments or such less amounts as he may, for reasons to be recorded, determine.
