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 178] [Entire Act] State of Uttar Pradesh - Subsection Section 178(2) in The United Provinces Tenancy Act, 1939 (2)If on the expiry of thirty days from the service of such notice the tenant has not appeared the Court shall pass an order for his ejectment.
