Section 22 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
22. Termination of tenancy.
- The tenancy of any land held by a tenant shall not be terminated unless such tenant,-(a)has done any act which is destructive or permanently injurious to the land; or(b)has used such land for a purposes other than agriculture; or(c)has sub-let the land or assigned any interest therein except to the extent provided in section 20:Provided that nothing in clause (c) shall apply to sub-letting of any land held by a tenant who is a widow or a minor or who is subject to physical or mental disability.
