(g)by forfeiture ; that is to say, (1) in case the lessee breaks an express condition which provides that on breach thereof the lessor may re-enter [ * * ] [Words 'or the lease shall become void ' omitted by Act VI of Samvat 1996.] ; or (2) in case the lessee renounces his character as such by setting up a title in a third person or by claiming title in himself ; [ or (3) the lessee is adjudicated an insolvent and the lease provides that the lessor may re-enter on the happening of such event ;] [Inserted by Act VI of Samvat 1996.] and in [ any of these cases] [Words substituted for the words 'either case' by VI of Samvat 1996.] the lessor or his transferee [gives notice in writing to the lessee of] [Words substituted for the words 'does some act showing', by VI of Samvat 1996.] his intention to determine the lease ;
