Section 14(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)If in any Abadi Deh or Gorah Deh a tenant is in occupation of a dwelling-house built on a site belonging to the landowner, the tenant shall not be ejected from such dwelling-house or the land immediately appurtenant thereto and necessary for his enjoyment unless -(a)the landowner proves that the dwelling-house was not built at the expense of the tenant; and(b)such tenant makes default for a period exceeding one year in the payment of rent, if any, which he has been paying for the use and occupation of such house :Provided that in the case of a tenant under an allottee, this sub- section shall have effect as if for the word 'and' in sub-clause (a) the word 'or' were substituted.
