Section 100 — Application for ejectment of non-occupancy tenant.

A landholder who desires to eject a non-occupancy tenant to whom section 97 applies may, in the month of May, make an application in duplicate to the tahsildar stating the following particulars:-- (a) the name, description and place of residence of the landholder; (b) the name, description and place of residence of the tenant; (c) a description of the holding, specifying the name of the village, the rent payable, and, unless the holding can be otherwise adequately described, the khasra number and area of each field; and (d) the ground on which ejectment is applied for.

‹ Prev All sections Next ›