Section 7(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)No tenancy shall be terminated except in accordance with the provisions of this Act or except on any of the following grounds, namely :-(a)[-] [Clause (a) of sub-section (1) omitted by Pepsu Act No. 15 of 1956.].(b)that the tenant has failed to pay rent within a period of six months after it falls due:[Provided that no tenant shall be ejected under this clause unless he has been afforded an opportunity to pay the arrears of rent within a further period of six months from the date of the decree or order directing his ejectment and he has failed to pay such arrears during that period;] [Proviso added to clause (b) of sub-section (1) of section 7 by Pepsu Act No. 9 of 1956.](c)that the tenant, not being a widow, [a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity] [Substituted by Pepsu Act No. 15 of 1956, section 7(2).] has after commencement of the President's Act, sublet without the consent in writing of the landowner, the land comprising his tenancy or any part thereof;(d)that the tenant has, without sufficient cause, failed to cultivate personally such land, in the manner and to the extent customary in the locality in which such land is situated;(e)that the tenant has used such land or any part thereof in a manner which is likely to render the land unfit for the purpose for which it was leased to him;(f)that the tenant, on demand, in writing by the landowner has refused to execute a kabuliyat agreeing to pay rent in respect of his tenancy in accordance with the provisions of sections 9 and 10 [; or] [Substituted '.' by Haryana Act No. 29 of 2019, dated 8.8.2019.](g)[ that the tenancy is for a fixed term supported by a registered agreement entered into by the landowner and the tenant and such term has expired.] [Added by Haryana Act No. 29 of 2019, dated 8.8.2019.]
