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Bengal Presidency - Section

Section 10 in Bengal Tenancy Act, 1885

10. Permanent tenure-holder not liable to ejectment.

- A holder of a permanent tenure shall not be ejected by his landlord except on the ground that he has broken a condition on breach of which he is, under the terms of a contract between him and his landlord, liable to be ejected :Provided that where the contract is made after the commencement of this Act, the condition is consistent with the provisions of this Act.