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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Uttar Pradesh - Subsection

Section 168(2) in The United Provinces Tenancy Act, 1939

(2)The notice shall require the tenant to appear within thirty days of the service of the notice and either to show cause why he should not be ejected from the holding, or to admit the claim and obtain leave to pay the amount into the Court within one hundred and twenty days from the date of his appearance in the Court.