25. Protection from eviction except on specified grounds.
- An occupancy-raiyat shall not be ejected by his landlord from his holding, except in execution of a decree for ejectment passed on the ground-(a)that he has used the land comprised in his holding in a manner which renders it unfit for the purposes of the tenancy, or(b)that he has broken a condition consistent with the provisions of this Act, and on breach of which he is, under the terms of a contract between himself and his landlord, liable to be ejected.
