(1)Notwithstanding any agreement, usage, decree or order of a court of law, or anything contained in any enactment or law repealed by section 142 or in any other law in force before the commencement of such enactment or law and subject to the provisions of section 15, no person shall be evicted from any land held by him as a tenant except on any of the following grounds, namely:—(a)that the tenant has failed to pay the rent of such land on or before the due date during two consecutive years, provided the landlord has issued every year within three months after the due date, a notice in writing to the tenant that he has failed to pay the rent for that year;(b)that the tenant has done any act which is permanently injurious to the land;(c)that the tenant has sub-divided, sublet or assigned the land in contravention of section 21;(d)that the tenant has failed to cultivate the land personally for a period of two consecutive years;(e)that the tenant has used such land for a purpose other than agriculture:Provided that no tenant shall be evicted under this sub-section unless the landlord has given three months notice in writing informing the tenant of his decision to terminate the tenancy and the particulars of the ground for such termination, and within that period the tenant has failed to remedy the breach for which the tenant is proposed to be evicted.Explanation.—A tenant shall be deemed to have failed to pay rent payable by him to the landlord for any year, if he does not pay it before the end of June next after the expiry of the year.
