Section 168(6) in The United Provinces Tenancy Act, 1939
(6)[] [The original sub-section (5) was re-numbered as sub-section (6) and for clause (b) and (c) of sub-section (4) a new sub-section (5) was Substituted by U.P. Act No. 10 of 1947.] No extension of time for payment shall be allowed :Provided that the tenant shall be ejected only from such portion of the holding the rent of which does not exceed one [sixth of the decretal amount].
