Section 20(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(3)A sub-lessee to whom land has been sub-let under this Section shall not, irrespective of the duration of his tenancy, acquire any right of occupancy in such land and he may be ejected from such land on one or more of the following grounds but not otherwise, namely:-(i)that he has failed to pay an arrear of rent:(ii)that he has used the land in a manner which renders it unfit for the purposes of the tenancy: or(iii)that the term of the lease has expired.
