Section 7(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A tenant shall not be--(i)ejected from his holding otherwise than in accordance with the provisions of this Act; or(ii)evicted from his residential house, other than a house which is an improvement, merely because he has surrendered, or has been ejected from, his holding in the village; or(iii)compelled to render any service, or to allow the use of his cattle or agricultural implements, to his landholder, with or without remuneration.
