Section 7 in The Ajmer Tenancy and Land Records Act, 1950
7. Prohibition of certain acts.-
(1)A tenant shall not be--(i)ejected from his holding otherwise than in accordance with the provisions of this Act; or(ii)evicted from his residential house, other than a house which is an improvement, merely because he has surrendered, or has been ejected from, his holding in the village; or(iii)compelled to render any service, or to allow the use of his cattle or agricultural implements, to his landholder, with or without remuneration.(2)The provisions of this section and of section 6 and 62 shall, so far as they are applicable, apply to a rent-free grantee, a grantee at a favourable rate of rent, of holder of village service grant, and an artisan or a village-workmen, paid in cash or kind, for wok connected with agriculture as they apply to a hereditary tenant.
