Section 96 in The Ajmer Tenancy and Land Records Act, 1950
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 has 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).
