- When a raiyat holds at fixed rales or when a jotedar or a raiyat has acquired a right of occupancy in his holding, he shall not be ejected by his landlord except on the ground-(i)that he has used the land comprised in his holding in a manner which renders it unfit for the purposes of the tenancy, or(ii)that he has broken a condition, relating to the use and occupation of the land of his tenancy and consistent with the provisions of this Act, on breach of which he is under the terms of a contract between himself and his landlord liable to be ejected.
