Section 161 in The United Provinces Tenancy Act, 1939
161. Contents and service of notice
. - (1) Every notice to be issued to a tenant under this Chapter shall be filed by the land-holder in duplicate, and shall contain the following particulars :-(a)the name, description, and place of residence of the landholder;(b)the name, description, and place of residence of the tenant;(c)a description of the holding, specifying the name of the village and mahal and of the pargana or other local area in which the holding is situated;(d)the recorded numbers of the holding, and of each filed, the amount of each instalment of rent, any portion of which is in arrears and the amount of such arrears.(2)The manner of service of such notice on a tenant shall be that of the service of a summons by the Court.[Provided that such notice shall also be served on the tenant through the registered post acknowledgment due :Provided further that if the tenant is not found, or refuses to accept the notice or to sign the acknowledgment, the notice shall be served by affixing it to his usual place of residence in the presence of two respectable persons of the place, who shall sign the notice in attestation of such service and such service shall be deemed to be due service on the tenant.] [Substituted by U.P. Act No. 10 of 1947.]
