95. Application for arrears of rent ejectment in default.
(1)The Gaon Sabha or the land- holder, as the case may be, may apply for an order for payment of the arrears and in default for the ejectment of an Asami from his holding, if the Asami has been in arrears for the whole or part of the rent of the holding for a period of more than three months.(2)The application shall be signed and verified in the manner prescribed for plaints in the Code of Civil Procedure, 1908.
