Section 14(1) in The Orissa Land Reforms Act, 1960
(1)A landlord may evict his tenant only if such tenant -(a)has used the land in a manner which renders it unfit for purposes of agriculture; or(b)has failed to cultivate the land properly, or personally; or(c)has failed to pay or deliver to the landlord, the rent within a period of two months from the last day by which it becomes payable, there being no dispute regarding the quantum of such rent.
