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State of Uttar Pradesh - Section

Section 85 in The United Provinces Tenancy Act, 1939

85. Suit to set aside notice

. - (1) When any such notice has been received by, or served on a land-holder he may institute a suit to have such notice declared invalid and the Court shall thereupon determine the question between the parties.
(2)If the land-holder does not institute such suit he shall be deemed to have accepted the surrender.