Section 172 in The United Provinces Tenancy Act, 1939
172. Ejectment for detrimental act or breach of condition
. - (1) A tenant shall be liable to ejectment from his holding on the suit of the land-holder, -(a)on the ground of any act or omission detrimental to land in that holding, or inconsistent with the purpose for which it was let; or(b)on the ground that he or any person holding from him has broken a condition on breach of which he is, by special contract which is not contrary to the provisions of Section 4, liable to be ejected ;Provided that the planting of trees in accordance with the provisions of i Section 80 or the making of an improvement in accordance with the provisions of this Act or the use of a holding for the purpose of grazing or raising stock, including horses, or the construction of enclosures suitable for stock for raising, shall not constitute ground for ejectment under this section.(2)In any suit for ejectment under this section any person claiming through the tenant may be joined as a party, and, where the plaintiff's cause of action is based wholly or partly on any act or omission or breach of condition by a sub-lessee or other transferee, such sub-lessee or other transferee shall be joined as a party.
