(1)If a tenant having a right of occupancy fails for more than one year without sufficient cause to cultivate his tenancy, either by himself or some other persons, and to arrange for payment of the rent thereof as it falls due, the right of occupancy shall be extinguished from the end of that year.(2)[Sub-clause (2) of Section 38 (inserted by Punjab Act XI of 1925), was omitted by the Indian (Adaptation of Existing Laws) Order, 1947, Section 4(i).]EjectmentLiability to Ejectment
