Section 175 in The United Provinces Tenancy Act, 1939
175. Ejectment on application
. - Subject to the provisions of Section 19, a non-occupancy tenant shall also be liable to ejectment on the application of the land-holder on any of the following grounds, namely, -(a)that he is a tenant holding from year to year;(b)that he is a tenant holding under a lease or for a period which has expired or will expire before the end of the current agricultural year.
