178. Suit for ejectment of non-occupancy Raiyat- Cancelment of lease of any tenant for arrear of rent - (1) Any landlord desiring to eject a non-occupancy Raiyat on the ground that he has failed to pay an arrear of rent, or to cancel the lease of any tenant on account of the non-payment of arrears of rent, may sue for such ejectment or concealment and for the recovery of the arrears in the same suit, or may, in a suit for such ejectment or cancelment, adduce any unexecuted decree for arrears of rent as evidence of the existence of such arrears.
(2)In all cases of suits for the ejectment of a non-occupancy Raiyat for nonpayment of arrears of rent, or for the cancelment of a lease for non-payment of arrears of rent, the decree shall specify the amount of the arrears; and if such amount together with the interest and costs of suit, be paid into Court, within thirty days from the date of the final decree, the decree shall not be executed.(3)The Deputy Commissioner may, for special reasons to be recorded in writing, extend the period of thirty days mentioned in sub-section (2).[178A. Non-occupancy Raiyat entitled to appropriate produce from the holding grown before the delivery of possession. - A non-occupancy Raiyat against whom a decree or order of eviction has been made under Section 178 shall be entitled to cut and appropriate the crop grown by him on the holding or portion thereof before but not after the delivery of possession through the Court.]
