Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163] [Entire Act] State of Uttar Pradesh - Subsection Section 163(3) in The United Provinces Tenancy Act, 1939 (3)The notice shall require the tenant to appear within fifteen days of the date of service of the notice and either to admit the claim or to contest it.
