Section 118(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)No person shall be evicted from any land held by him as under-raiyat except under the order of the competent authority made on any of the following grounds, namely:-(a)that the land has been reserved for personal cultivation of the raiyat under section 101, or is deemed to have been reserved for personal cultivation of the raiyat under section 103;(b)that a notice has been given to the under-raiyat under sub-section (3) of section 105;(c)that the under-raiyat has intentionally and wilfully committed such acts of waste as are calculated to impair materially or permanently the value or utility of the land for agricultural purposes;(d)that the under-raiyat has failed to pay rent within a period of three months after it falls due:Provided that the competent authority may, if it thinks fit, grant further time not exceeding six months for payment of the rent;(e)that the under-raiyat, not being a person under disability, has, after the commencement of this Act, sublet the land without the consent in writing of the raiyat.
