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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Uttar Pradesh - Subsection

Section 169(2) in The United Provinces Tenancy Act, 1939

(2)The notice shall require the tenant either to contest the claim within fifteen days of the service of notice, or to pay the arrear into the Court within six weeks of the service of the notice, and shall state that if he fails to comply with the terms of the notice an order of ejectment will be passed.