(1)A raiyat holding at a rent, or rate of rent, fixed in perpetuity -(a)shall be subject to the same provisions with respect to the transfer of, and succession to, his holding as the holder of a permanent tenure, and(b)shall not be ejected by his landlord, except on the ground that he has broken a condition consistent with this Act, and on breach of which he is, under the terms of a contract between him and his landlord, liable to be ejected.(2)Nothing in this section shall affect the right of the landlord to resume a resumable holding, or validate the transfer of a holding or portion thereof which, by the terms upon which it is held or by local custom, is not transferable.Chapter-V Occupancy-rightsGeneral
