. - The interest of Bhumidar in his holding or any part thereof shall be extinguished(a)when he dies intestate leaving no heir entitled to inherit in accordance with the provisions of this Act,(b)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land, [***] [The word "or" omitted by Delhi Act 16 of 1956 sec 12] [(bb) when a declaration in respect of such holding or part is made under clause (a) of sub section (6), of section 65 A,] [Inserted by Act 38 of 1965, section 12 (w.e.f. 30-11-1965)](c)when he has been ejected in accordance with the provisions of this Act, or(d)when he has been deprived of possession and his right to recover possession is barred by limitation.
