Section 3(1) in The Delhi (Urban Areas) Tenants Relief Act, 1961
(1)After the commencement of this Act, no person shall be liable to be ejected from any land held by him as tenant except on one or more of the following grounds, namely:-(a)that a decree for arrear of rent due in respect of the land remains unsatisfied after the expiry of the period allowed therefor;(b)where rent is payable in kind, that he has without sufficient cause failed to cultivate the land;(c)that he has sub-let or otherwise transferred the whole or any part of the tenancy in contravention of any law for the time being in force or of any contract;(d)that he has used the land in a manner which renders it unfit for the purpose for which it was let.
