Section 195 in The United Provinces Tenancy Act, 1939
195. Ejectment of grantee
. - Except in a case in which the grantee becomes a proprietor or an under-proprietor under the provision of Section 192, a grantee may be ejected from Iris grant in all cases in which rent may be fixed thereon or the rent thereof enhanced if, by the terms of the grant or by local custom, it is held, -(a)at the pleasure of the grantor; or(b)for the purpose of some specific service; religious or secular, which the landlord no longer requires; or(c)conditionally or for a term, when the condition has been broken or the term has expired.
