- A non-occupancy tenant shall, subject to the provisions of this Act, be liable to be ejected on one or more the following grounds, and not otherwise :(a)on the ground that he has failed to pay an arrear of rent;(b)on the ground that he has used the land in a manner which renders it unfit for the purposes of the tenancy, or that he has broken a condition relating to the use and occupation of the land of the tenancy, and consistent with the provisions of this Act, on breach of which, he is, under the terms of a contract between himself and his landlord, liable to be ejected ;(c)on the ground that the term of his lease has expired when he holds under a written lease ;(d)on the ground that the tenancy has been terminated by his landlord by six months' notice expiring when the end of the agricultural year, when the holds the land otherwise than under a written lease, and the period of five years referred to in Sections 40 and 60 has expired and has not acquired a right of occupancy in the land.
