Section 14 in The Pepsu Tenancy and Agricultural Lands Act, 1955
14. Bar on eviction from dwelling house.
(1)If in any Abadi Deh or Gorah Deh a tenant is in occupation of a dwelling-house built on a site belonging to the landowner, the tenant shall not be ejected from such dwelling-house or the land immediately appurtenant thereto and necessary for his enjoyment unless -(a)the landowner proves that the dwelling-house was not built at the expense of the tenant; and(b)such tenant makes default for a period exceeding one year in the payment of rent, if any, which he has been paying for the use and occupation of such house :Provided that in the case of a tenant under an allottee, this sub- section shall have effect as if for the word 'and' in sub-clause (a) the word 'or' were substituted.(2)The provisions of this section and the next succeeding section shall not apply to a dwelling-house which is situated on any land used for the purpose of agriculture in respect of which the tenancy has been terminated under the provisions of this Act.Explanation. - In this section and the next succeeding section, the expression 'landowner' in relation to evacuee land means the Custodian of Evacuee Property within the meaning of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).
