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Grounds of ejectment 96. Grounds of ejectment.- A tenant shall be liable to ejectment from his holding on one or more of the following grounds:- (a) that a final decree against him for arrears of rent in respect of that holding had remained unsatisfied; or (b) that he is guilty of any act detrimental to the land in that holding, or inconsistent with the purpose for which it was let; or (c) where rent is payable by batai, that for three successive years he has, without sufficient cause, failed to cultivate his holding; or (d) that he or any person holding from him has broken a condition on breach of which he is, by special contract which is not contrary to the provisions of section 8, liable to be ejected; or (e) that he has sub-let or otherwise transferred his holding or part thereof in contravention of the provisions of this Act: Provided that the use of one-twentieth part of a plot included in a holding for growing grass or for the construction of enclosures on such part for stock raising, or for any purpose subservient to agriculture, shall not constitute a ground for ejectment under clause (b).    |
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