Section 118 in The Ajmer Tenancy and Land Records Act, 1950
118. Grounds on which certain grants may be resumed.—
Subject to the provisions of section 117, a landlord may apply for the resumption of a grant—(i)in case of a grant held for the performance of religious service, on the ground—(a)that the object for which the grant was made has ceased to exist; or(b)that the grantee has died, leaving no heir entitled to succeed him under the law applicable to the deceased; or(c)that the grantee has ceased to render the service which he is bound to render;(ii)in case of a grant for the performance of secular service, on the ground that the landlord no longer requires such service or the grantee has ceased to render such service;(iii)in case of a village service grant, on the ground that the grantee has ceased to render the service;(iv)in case of a grant held for the life-time of the grantee or for a term, on the ground that the grantee has died or the term has expired, as the case may be;(v)in case the grant is held at the pleasure of the grantor, on the ground that it is so held;(vi)in case of a grant to which the provisions of clause (f) of section 117 apply, on the ground that the institution or the building has ceased to exist.
