59. Ejectment of tenure-holder and cancellation of lease for arrears - When an arrear of rent is adjudged to be due from a tenure-holder not having a permanent or transferable interest in the land, the lease of such tenure-holder shall be liable to be cancelled and the tenure-holder shall be liable to ejectment.
Provided that, no such cancellation or ejectment shall be made otherwise than in execution of a decree or order made under this Act.
