Section 191 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
191. Ejectment of a village servant
(1) A village servant shall be liable to ejectment from his village service grant on the suit of the estate-holder or in case such grant is held directly from State Government, on notice by the Tehsildar on one or more of the following grounds, namely(i)that he was transferred or otherwise disposed of his grant in contravention of section 190 or any other provision of this Act;(ii)that he has ceased to render the service which he is bound to render or has failed to render it properly;(iii)that he has diverted the subject of his grant to non-agricultural purposes;(iv)that the has resigned or been dismissed from his office.(2)The provision of Chapter XI shall apply, so far as may be, to ejectment proceedings under this section as they apply in the case of Gair-Khatedar tenants.
