Section 63 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
63. Tenancy when extinguished
(1) The interest of tenant in his holding or a part thereof. as the case may be. shall be extinguished(i)When he dies leaving no heir entitled to merit in accordance with the provisions of this Act:(ii)when he surrenders or abandons it in accordance with the provisions of this Act:(iii)when his land has been acquired under the Land Acquisition Act. 1894 (Central Act No. I of 1894)(iv)when he has been deprived of possession and his right to recover possession is barred by limitation:(v)when he has been ejected therefrom in accordance with the provisions of this Act.(vi)when he acquires or succeeds to all the rights therein of a landholder or the landholder inherits or otherwise acquires the same.(vii)when he sells or makes a gift thereof in accordance with the provisions of this Act. or(viii)if he migrates from India to a foreign -country without obtaining a valid passport or without lawful authority:(ix)if the allotment of land is cancelled or the land is ordered to be resumed under the provisions of they Rajasthan Land Revenue-Act. 1956 (Rajasthan Act No. 15 of 1956) or rules framed thereunder or under any other law for the time being in force.Explanation-For the purpose of clause (viii) a tenant who moves or enters into a foreign country without obtaining a valid passport under the India Passport Act. 1920 (Central Act No. 34 of 1920) or without a lawful authority shall be presumed to have migrated from India to a foreign country.(2)The extinction of the interest of a tenant shall operate to extinguish the interest of any sub-tenant holding under him :Provided that in every case not being a case specified in clause (iii) of sub-section (1). such -sub-section shall unless he himself has also been ejected or has become or is liable to ejectment under any provision of this Act or any other law for the time being in force or unless he shall ha e been admitted to his holding otherwise than in accordance with law. have the right to apply for the acquisition of his right of his tenant-in-chief in such holding and in the improvements therein on payment of compensation determinable in accordance-with sections 23. 24 and 25.
