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.