(1)Subject to other provisions of this Act and notwithstanding any contract, custom or usage or decree or order of any Court, a raiyat shall be liable to eviction only if he -(a)has used the land comprised in his holding in a manner which renders it unfit for the purposes of agriculture; or(b)has leased out the land in contravention of the provisions of Section 6 or has failed to cultivate the land personally; or(c)has used of the land for any purpose other than agriculture.Explanation. - The construction of a house for the residence of the raiyat and his family members together with all necessary out-houses shall be deemed to be for agricultural purposes.
