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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Uttar Pradesh - Subsection

Section 170(3) in The United Provinces Tenancy Act, 1939

(3)If the tenant appears and claims, that he is not liable to ejectment, the Court shall, after enquiry, decide such claim, and, if it rejects it, shall order that the tenant be ejected forthwith.