Section 214 in The United Provinces Tenancy Act, 1939
214. Grounds of ejectment
. - (1) A thekedar shall be liable to ejectment on one or more of the following grounds, namely, -(a)on the ground that a decree against him, for arrears of rent remains unsatisfied;(b)on the ground of any act or omission prejudicial to the rights of the lessor or inconsistent with the purpose of the theka;(c)on the ground that he, or any sub-thekedar under him has broken a condition on breach of which he is, by the terms of his theka, liable to be ejected;(d)on the ground that the term of the theka has expired, or will expire at or before the end of the current agricultural year;(e)in the case of a theka from year to year, on the expiry of a notice to determine the theka, provided that not less than six months' notice ending on any date in the last year of the thekedar's tenure shall be given;(f)except in the case of thekas granted before the commencement of this Act, on the ground that a period of ten years has elapsed since the theka began, or on the ground that the period of the settlement of the local area in which the theka area is situated has come to an end.(2)Notwithstanding anything in clauses (b) and (c) of sub-section (1), no thekedar shall be ejected for non-payment of rent otherwise than in accordance with clause (a) of that sub-section.
