Section 165(3) in The United Provinces Tenancy Act, 1939
(3)If on any date before an order of ejectment is passed under the provisions of this section, the tenant pays [in the manner laid down in Section 131] [Substituted by U.P. Act No. 10 of 1947.] the amount of the arrear which he was ordered to pay under the provisions of sub-section (4) of Section 163 or which was decreed under the provisions of sub-section (6) of that section together with interest thereon and the costs of the application or the costs, if any, awarded to the land-holder under the decree, as the case may be, and also the instalments of rent that have fallen due by such date or the balance thereof, the Court shall forthwith cancel its order directing the tenant to pay [in the manner laid down in Section 131] [Substituted by U.P. Act No. 10 of 1947.] the instalments of rent as they fall due.
