41. Grounds on which non-occupancy Raiyat may be rejected - A non-occupancy Raiyat shall-subject to the provisions of this Act, be liable to ejectment on one or more of the following grounds, and not otherwise, namely :-
(a)on the ground that he has failed to pay an arrear of rent [for two agricultural years within ninety days after the commencement of the third agricultural year;](b)on the ground that he has used the land comprised in his holding in a manner which is not authorised by local custom or usage or which materially impairs the value of the land or renders it unfit for the purposes of the tenancy;(c)on the ground that he has broken a condition consistent with this Act, on breach of which he is, under the terms of a contract between himself and his landlord, liable to be rejected;(d)where he has been admitted to occupation of the land under a registered lease, on the ground that the terms of the lease has expired;(e)on the ground that he has refused to agree to pay a fair and equitable rent determined under Section 42, or that the term for which he is entitled to hold at such a rent has expired.
