Section 179 in The United Provinces Tenancy Act, 1939
179. Procedure where tenant contests notice
. - (1) If within thirty days of service of a notice under Section 177, the tenant appears and contests his liability to ejectment, the Court shall forward the proceedings for disposal to the Assistant Collector in-charge of the sub-division.(2)In such case the application under Section 175 shall be deemed to be a plaint and the case shall proceed as a suit. The land-holder shall within a time to be fixed by the Court, deposit the balance of court-fee due from him, failing which the suit shall be dismissed.Ejectment of Person Occupying Land Without Title
