Section 42 — Restriction on ejectment.

A tenant shall not be ejected otherwise than in execution of a decree for ejectment except in the following cases, namely:— (a) when a decree for an arrear of rent in respect of his tenancy has been passed against him and remains unsatisfied; (b) when the tenant has not a right of occupancy and does not hold for a fixed term under a contract or a decree or order of competent authority.

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