Section 3 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
3. Ejectment of tenants.
- Notwithstanding any law to the contrary, a tenant shall not be liable to ejectment from his holding or any portion thereof except on one or more of the following grounds, that is to say :(i)that he is in arrears of rent for more than two years, or(ii)that he has committed an act detrimental to the land in the holding or inconsistent with the purpose for which it was let, or(iii)that he has sub-let his holding or any part thereof in contravention of the provisions of this Act.
