Section 182(2) in The M.P. Land Revenue Code, 1959
(2)A Government lessee may be ejected from his land by order of [the Collector] [Substituted 'a Revenue Officer' by M.P. Act No. 23 of 2018] on one or more of the following grounds, namely :-(i)that he has failed to pay the rent for a period of three months from the date on which it became due; or(ii)hat he has used such land for purposes other than for which it was granted; or(iii)that the term of his lease has expired; or(iv)that he has contravened any of the terms and conditions of the grant :Provided that no order for ejectment of a Government lessee under this sub-section shall be passed without giving him an opportunity of being heard in his defence.
