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 176(2)] [Section 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(2)(b) in The United Provinces Tenancy Act, 1939 (b)that if within thirty days of the notice he appears and admits his liability to ejectment he will not be liable for any costs.