50. Relief for wrongful dispossession or ejectment.
- In either of the following cases, namely - (a) if a tenant has been dispossessed without his consent of his tenancy or any part thereof otherwise than in execution of a decree or than in pursuance of an order under Section 44 or Section 45;(b)if a tenant who, not having instituted a suit under Section 45, has been ejected from his tenancy or any part thereof in pursuance of an order under that section denies has liability to be ejected;the tenant may, within one year from the date of his dispossession or ejectment, institute a suit for recovery of possession or occupancy or for compensation, or for both.
