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State of Haryana - Section

Section 42 in The Punjab Tenancy Act, 1887

42. Restriction on ejectment.

- A tenant shall not be ejected otherwise than in execution of a decree for ejectment, except in the following cases, namely:-
(a)when a decree for an arrear of rent in respect of his tenancy has been passed against him and remains unsatisfied;
(b)when the tenant has not a right of occupancy and does not hold for a fixed term under a contract or a decree or order of competent authority.