Section 97 in The Ajmer Tenancy and Land Records Act, 1950
97. Special grounds of ejectment of non-occupancy tenants.-
A non-occupancy tenant, other than a sub-tenant to whom the provisions of section 32 apply, shall be liable to ejectment on the ground that he holds only as a tenant from year to year, or under a lease which has expired or will expire by the end of the current agricultural year.Procedure for ejectment
