- An under-raiyati shall not be liable to be ejected by his landlord, except -(a)on the expiration of the term of a written lease; or(b)when holding otherwise than under a written lease, at the end of the agricultural year within which a notice to quit has been served upon him by his landlord; provided that such notice has been served upon him not less than six months before the end of the year.Chapter-IX General Provisions as to rentRules and presumptions as to amount of rent
