(1)When the entire interests of the immediate landlord and tenant in the whole of the tenancy be come united in the same person by transfer, succession or in by other way whatsoever, the tenancy is extinguished :Provided that the tenancy shall be deemed to continue only in respect of any incumbrance validly created by the tenant in favour of a third person.(2)A persons holding land as an ijaradar or farmer of rents shall not, while so holding, acquired by purchase, or in any whatsoever, a right of occupancy in any land comprised in the ijara or farm.Recovery of certain dues
