Section 130 in The United Provinces Tenancy Act, 1939
130. Application of rent payment
. - (1) A payment made by a tenant to his land-holder, whether in satisfaction of a decree or otherwise, shall not be applied to the discharge of an arrear tire recovery of which is barred by the law in force for the time being as to the limitation of suits and applications.(2)Subject to sub-section (1), when a tenant makes payment on account of rent to his land-holder with express intimation that he wishes the payments to be credited to any year, instalment, or holding, the payment, if accepted, shall be credited accordingly, and if the tenant makes no such intimation the landholder shall credit the payment to an earlier arrear in preference to a later arrear and, where more than one arrear is of the same date, to a smaller arrear in preference to a larger arrear.(3)Where the tenant makes a payment in respect of a decree passed under the provisions of sub-section (2) of Section 150 without intimating that the payment should be credited to the amount due in respect of any particular holding, the payment shall be appropriated in such manner as to save as many holdings as possible for the tenant.
