Section 94(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A court, deciding any proceeding under this Act by which a tenant is ejected from his holding or part thereof shall, before passing an order or ejectment, award the amount of compensation due to him on account of an improvement, a tree or a crop belonging to him and existing on such holding :Provided that if, on the date of such order, no arrears of rent, decreed or undecreed, or irrigation dues are outstanding against him on account of such holding and there is a tree or crop upon the land, he may cut and remove such three and, subject to such payment and such other terms as the court passing the order may specify, use such land for tending, gathering and removing such crop.
