Section 24(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Subject to the provisions contained in section 25, the amount of compensation payable to a landholder under sub-section (4) of section 19 by the tenant of Khudkasht or sub-tenant concerned for rights in improvements (other than wells or other irrigation works) in or attached to that part of the land in his possession in which Khatedari rights accrue to him under sub-section (1) or sub-section (IA) or sub-section (1AA) of section 19 shall be forty per cent of the value of such improvements as determined under subsection (1).
