(1)Subject to other provisions of this Act and notwithstanding any contract, custom or usage or decree or order of any Court, a raiyat shall be liable to eviction only if he -(a)has used the land comprised in his holding in a manner which renders it unfit for the purposes of agriculture; or(b)has leased out the land in contravention of the provisions of Section 6 or has failed to cultivate the land personally; or(c)has used of the land for any purpose other than agriculture.Explanation. - The construction of a house for the residence of the raiyat and his family members together with all necessary out-houses shall be deemed to be for agricultural purposes.(2)A raiyat liable to eviction under Sub-section (1) shall be entitled to three month's notice in writing from the landlord intimating his intention to so evict and the grounds therefor :Provided that such eviction on the grounds specified in Clause (a) of Sub-section (1), shall not take effect unless the raiyat, within a period of one year from the date of service to such notice, fails to restore the land to a condition fit for agriculture.
