(1)No tenancy shall be terminated except in accordance with the previsions of Chapter IV, or except on the following grounds, namely:-(a)that the tenant has failed to pay in any year, within fifteen days from the day fixed for the payment of the last instalment of the land revenue in accordance with the rules made under the Code for that year, the rent for that year; or(b)that the tenant has done any act which is destructive or permanently injurious to the land comprised in the holding; or(c)that the tenant has subject the holding or failed to cultivate it personally; or(d)that the tenant has used the land for a purpose other than agriculture.(2)Notwithstanding anything contained in sub-section (1), the tenancy in respect of any holding of a tenant who is a widow or a minor or who is subject to physical or mental disability shall not be liable to be terminated under the said sub-section only on the ground that the land has been sublet on behalf of the said tenent.
