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Extinction of tenancies 28. Tenancy, when extinguished.- The interest of a tenant in his holding or part thereof, as the case may be, shall be extinguished- (a) when he dies, leaving no heir entitled to inherit; or (b) when his ejectment is ordered; or (c) subject to the provisions of sections 57 and 58, when he surrenders or abandons the holding; or (d) when his land is acquired under the Land Acquisition Act, 1894 (1 of 1894); or (e) when he is deprived of possession of his holding otherwise than in accordance with the provisions of this Act and has not applied for recovery of possession within the period of limitation specified in section 102 or 104, as the case may be; or (f) when the mortgage referred to in section 21 has been redeemed by the mortgagor as provided in that section; or (g) when he acquires, or succeeds to, the entire proprietary right in his holding, or where the holder of the entire proprietary right over a holding inherits or otherwise acquires the tenancy rights in such holding: Provided that no order of ejectment which is submitted for confirmation under the provisions of this Act shall extinguish the tenancy, until such order has become final.    |
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