Section 201 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
201. Grounds of ejectment
An Ijaradar or Thekadar shall be liable, to ejectment on one or more of the following grounds, namely:(i)that the rent due from him has not been paid in full ;(ii)that any act or commission prejudicial to the right of the lessor or inconsistent with the purpose of the Ijara or Theka has been done or made by him ;(iii)that he or any sub-Ijaradar qr subThekadar under him has broken a condition on breach of which he is by the terms of the Ijara or Theka liable to be ejected(iv)that the term of the Ijara or Theka has expired on or before the end of the current agricultural year;(v)that his treatment with the tenant or other residents of the village has been oppressive.
