Section 178 in The United Provinces Tenancy Act, 1939
178. Effect of admission or of non-appearance
. - (1) if a tenant to whom a notice is issued under Section 177 appears within thirty days of the service of such notice and admits his liability to ejectment, the Court shall pass an order for his ejectment but he shall not be liable for any cost incurred by the applicant,(2)If on the expiry of thirty days from the service of such notice the tenant has not appeared the Court shall pass an order for his ejectment.
