182. Rights and liabilities of a Government lessee.
(1)A Government lessee shall, subject to any express provisions in this Code, hold his land in accordance with the terms and conditions of the grant, which shall be deemed to be a grant within the meaning of the Government Grants Act, 1895 (XV of 1895).(2)A Government lessee may be ejected from his land by order of [the Collector] [Substituted 'a Revenue Officer' by M.P. Act No. 23 of 2018] on one or more of the following grounds, namely :-(i)that he has failed to pay the rent for a period of three months from the date on which it became due; or(ii)hat he has used such land for purposes other than for which it was granted; or(iii)that the term of his lease has expired; or(iv)that he has contravened any of the terms and conditions of the grant :Provided that no order for ejectment of a Government lessee under this sub-section shall be passed without giving him an opportunity of being heard in his defence.
