(1)No asami shall be liable to ejectment from the land held by him, except on a suit of the land-holder or [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], which may be filed on one or more of the following grounds, namely -(a)that the interest of the asami in the land held by him has extinguished under the provisions of this Code;(b)that the asami was holding land from year to year or for a period, which has already expired or will expire before the end of the current agricultural year;(c)that the asami is using the land for any purpose not permitted by Section 84;(d)that the land-holder was suffering from any of the disabilities referred to in sub-section (1) of Section 95 and either his disability has ceased or he wishes to bring the land under his personal cultivation.(e)that the asami was in arrears of rent for a period of more than one year and has failed to pay the same to the land holder within a period of thirty days despite service of a notice of demand;(f)that the asami has transferred the whole or part of the land held by him in contravention of the provisions of this Code.
