Section 118 — Grounds on which certain grants may be resumed.

Subject to the provisions of section 117, a landlord may apply for the resumption of a grant-- (i) in case of a grant held for the performance of religious service, on the ground-- (a) that the object for which the grant was made has ceased to exist; or (b) that the grantee has died, leaving no heir entitled to succeed him under the law applicable to the deceased; or (c) that the grantee has ceased to render the service which he is bound to render; (ii) in case of a grant for the performance of secular service, on the ground that the landlord no longer requires such service or the grantee has ceased to render such service; (iii) in case of a village service grant, on the ground that the grantee has ceased to render the service; (iv) in case of a grant held for the life-time of the grantee or for a term, on the ground that the grantee has died or the term has expired, as the case may be; (v) in case the grant is held at the pleasure of the grantor, on the ground that it is so held; (vi) in case of a grant to which the provisions of clause (f) of section 117 apply, on the ground that the institution or the building has ceased to exist.

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