Section 7(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)[No tenancy other than a tenancy of the landowner who is member of the Armed Forces of the Union or a Non-Resident Indian] [Substituted vide Punjab Act No. 5 of 1998.]shall be terminated except in accordance with the provisions of this Act or except on any of the following grounds, namely :-(a)[-] [Clause (a) of sub-section (1) omitted. by Pepsu Act No. 15 of 1956].(b)that the tenant has failed to pay rent within a period of six months after it falls due:[Provided that no tenant shall be ejected under this clause unless he has been afforded an opportunity to pay the arrears of rent within a further period of six months from the date of the decree or order directing his ejectment and he has failed to pay such arrears during that period;] [Proviso added to clause (b) of sub-section (1) of section 7 by Pepsu Act No. 9 of 1956](c)that the tenant, not being a widow, [a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity] [Substituted by Pepsu Act No. 15 of 1956, section 7(2).] has after commencement of the President's Act, sublet without the consent in writing of the landowner, the land comprising his tenancy or any part thereof;(d)that the tenant has, without sufficient cause, failed to cultivate personally such land, in the manner and to the extent customary in the locality in which such land is situated;(e)that the tenant has used such land or any part thereof in a manner which is likely to render the land unfit for the purpose for which it was leased to him;(f)that the tenant, on demand, in writing by the landowner has refused to execute a kabuliyat agreeing to pay rent in respect of his tenancy in accordance with the provisions of sections 9 and 10.
