Acts › The Central Provinces Tenancy Act, 1898The Central Provinces Tenancy Act, 1898 100 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Classes of tenants. Section 4 — Presumption as to amount of rent payable. Section 5 — Date from which order fixing rent operates. Section 6 — Time for payment of rents. Section 7 — Rents payable to a number of landlords. Section 8 — Power to deposit rent in certain cases with Revenue officer. Section 9 — Effect of depositing rent. Section 10 — Penalty for levy of anything in excess of rent by landlord. Section 11 — Presumption as to payments by tenant to landlord. Section 12 — Penalty for refusing receipt or giving defective receipt. Section 13 — Enhancement of rent when productive power of holding increased by landlord. Section 14 — Reduction of rent when effect of improvement ceases. Section 15 — Power to alter rent when holding is increased, diminished or deteriorated. Section 16 — Power to alter rent in case of new assessment. Section 17 — Commutation of rent payable in kind. Section 18 — Remission and suspension of rent consequent on like treatment of land-revenue. Section 19 — Commission for dividing or estimating crops. Section 20 — Appointment of assessors, etc. Section 21 — Remedy for error in division. Section 22 — Procedure when crop has been estimated or appraised. Section 23 — Definition of “produce of a holding. Section 24 — Power of landlord, by notice, to prohibit removal of produce. Section 25 — Effect of instituting suit for rent while notice is in force. Section 26 — Right to reap, etc., produce not affected. Section 27 — Content and service of notice; time for which it remains in force. Section 28 — Procedure when produce is under attachment. Section 29 — Conflict between rights of superior and inferior landlord. Section 30 — Penalty for illegal distraint by landlord, and for illegal removal of produce. Section 31 — Right to make improvements. Section 32 — Liability to pay to tenant on ejectment compensation for improvements. Section 33 — Assessment of compensation. Section 34 — Avoidance of provisions barring right to make, or be compensated for, improvements. Section 35 — Surrender of holdings. Section 36 — Surrender of occupancy-tenant’s holding. Section 37 — Tenant taking thika or farm. Section 38 — Provisions regarding tenant-right not applicable to tenant of land in reserved forests. Section 39 — Definition of absolute occupancy-tenant. Section 40 — Rents fixed for period of settlement. Section 41 — Right heritable and transferable after notice to landlord, who may claim to purchase. Section 42 — Absolute occupancy-tenant not liable to ejectement. Section 43 — Rent first charge on holding and holding saleable in execution of decree for arrears of rent. Section 44 — Definition of Occupancy-tenant. Section 45 — Accrual of occupancy-tenant-right in sir-land on transfer of right to occupy as proprietor. Section 46 — Devolution of occupancy-right. Section 47 — Rights of certain persons to apply to set aside transfers. Section 48 — Procedure on application. Section 49 — Rent of occupancy-tenant to be fixed at settlement. Section 50 — Fixation of rents during currency of settlement in Chanda, Nimar and Sambalpur. Section 51 — Enhancement during settlement in other districts. Section 52 — Grounds for ejectment. Section 53 — Tenant changing land in accordance with village-custom. Section 54 — Tenant changing land in other cases. Section 55 — Definition of “village-service-tenant”. Section 56 — Devolution and transfer of village-service-tenant’s right. Section 57 — Obligation of village-service-tenant to provide substitute. Section 58 — Grounds on which a village-service tenant may be ejected. Section 59 — Definition of sub-tenant. Section 60 — Tenure according to agreement. Section 61 — Power to declare sub-tenants in certain cases to have rights of ordinary tenants. Section 62 — Definition of “ordinary tenant”. Section 63 — Landlord’s right to recover rents determined at settlement as payable by ordinary tenants. Section 64 — Notice of enhancement to be served through Revenue-officer. Section 65 — Liability of tenant to ejectment in default of his agreeing to enhancement. Section 66 — Procedure in ejectment suit. Section 67 — Rent of ordinary tenant regulated by agreement. Section 68 — Fresh proceedings not to be taken for seven years. Section 69 — Grounds on which an ordinary tenant may be ejected. Section 70 — Devolution of ordinary tenancy. Section 71 — Right of certain persons to apply to set aside transfers. Section 72 — Procedure on application. Section 73 — Obligation of landlord to confer occupancy-rights on ordinary tenant. Section 74 — Power to direct that suits between landlords and tenants be entered in separate registers. Section 75 — Plaint in such suits. Section 76 — Legal Practitioners’ fees not allowed unless for special reasons. Section 77 — Set-off when allowed in suits for arrears. Section 78 — Procedure when ordinary tenant in suit pleads excessive rent. Section 79 — Tenants’ improvements how to be treated in fixing rents. Section 80 — Interest on arrears. Section 81 — No appeal in certain suits for arrears. Section 82 — Application for execution by sale of holding or by ejectment. Section 83 — Arrears decreed not to be on current year’s account. Section 84 — Procedure in execution by sale of holding. Section 85 — Procedure in execution by ejectment. Section 86 — Power of Court to deal with cases of drought or other calamity in suits for arrears. Section 87 — Relief against forfeitures. Section 88 — Rights of ejected tenants in respect of crops and land prepared for sowing. Section 89 — Payment by tenant for occupation of land under section 88. Section 90 — In suits for arrears all claims between landlord and tenant to be determined. Section 91 — Procedure when, on sale or ejectment, money is due by the land-lord to the tenant. Section 92 — Reinstatement of tenant illegally ejected. Section 93 — Applications to measure or ascertain condition of holdings. Section 94 — Limitation is suits under the Act. Section 95 — Jurisdiction of Civil Courts barred in certain cases. Section 96 — Procedure on applications to Revenue and Settlement Officers, and appeals from their orders. Section 97 — Jurisdiction of Civil Courts in suits between landlords and tenants. Section 98 — Recovery of fines and penalties. Section 99 — Power to Local Government to make rules. Section 100 — Repeals. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.