7. Prohibition of certain acts.-

(1) A tenant shall not be-

(i) ejected from his holding otherwise than in accordance with the provisions of this Act; or

(ii) evicted from his residential house, other than a house which is an improvement, merely because he has surrendered, or has been ejected from his holding in the village; or

(iii) compelled to render any service, or to allow the use of his cattle or agricultural implements, to his landholder, with or without remuneration.

(2) The provisions of this section and of sections 6 and 62 shall, so far as they are applicable, apply to a rent-free grantee, a grantee at a favourable rate of rent, a holder of village service grant, and an artisan or a village-workman paid in cash or kind, for work connected with agriculture as they apply to a hereditary tenant.