Section 69 — Grounds on which an ordinary tenant may be ejected.

Notwithstanding any contract to the contrary or any provision of a record-of-rights, an ordinary tenant shall not be ejected from his holding by his landlord as such except-- (a) as provided in the case of an occupancy tenant by section 52 ; (b) in accordance with the provisions of section 66 ; (c) in execution of a decree for ejectement passed on the ground that his holding consists entirely of sir-land.

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