- An under-raiyat shall be liable to be ejected by his landlord on one or more of the following ground and not otherwise, namely :(a)on the ground that he has failed to pay an arrear of rent;(b)on the ground that the term of his written lease has expired when he holds under a written lease ;(c)on the ground that the tenancy has been terminated by his landlord by twelve months' notice expiring with the end of the agricultural year, when the under-raiyat holds otherwise than under a written lease:Provided that, an under-raiyat who holds under an occupancy raiyat, and has been in continuous possession of the lands comprised in his holding for a period of twenty-years, whether before, or partly before and partly after, the commencement of this Act shall to be liable to be ejected from such holding except on the ground-(i)that he has failed to pay an arrear of rent ;(ii)that he has used the land in a manner rendering it unfit for the purpose of the tenancy ; or(iii)that he has broken a condition, relating to the use and occupation of the land of his tenancy and consistent with the provisions of this Act, on breach of which he is, under the terms of a contract between himself and his landlord, liable to be ejected.
