74. Liability to sale for arrears in case of permanent tenure-holder, bazyaftidar, raiyat holding at fixed rate, chandnadar or occupancy raiyat.
- Where a tenant is a permanent tenure-holder, a bazyaftidar, a raiyat holding at fixed rates, a chandnadar or an occupancy-raiyat, he shall not be liable to ejectment for arrears of rent, but his tenure of holding shall be liable to sale in execution of a decree for the rent thereof, and the rent shall be a first charge thereon.
