Section 45 in The United Provinces Tenancy Act, 1939
45. Tenancy when extinguished
. - The interest of tenant shall be extinguished, -(a)when he dies, leaving no heir entitled to inherit, in accordance with the provisions of this Act;(b)in land, which has been sold in execution of a decree for arrears of rent, or from which he has been ejected in execution Of a decree or order of a Court;(c)subject to the provisions of Sections 82 to 88, by surrender, or by abandonment;(d)in land which has been acquired under the provisions of the Land Acquisition Act, 1894;(e)subject to the proviso to Section 46, by merger;(f)where the tenant has been deprived of possession and his right to recover possession is barred by limitation.
