Section 176(2) in The United Provinces Tenancy Act, 1939
(2)Every notice under sub-section (1) shall state the ground on which ejectment is applied for and inform the tenant, -(a)that if he desires to dispute the ejectment he must contest the notice within thirty days of its being served on him, and(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.
