Section 163(6) in The United Provinces Tenancy Act, 1939
(6)If in such suit the Court finds that the tenant is an ex-proprietary, an occupancy or a hereditary tenant and that any amount is due by him it shall pass a decree directing him to pay such amount [in the manner laid down in Section 131] [Inserted by U.P. Act No. 10 of 1947.].
