Section 103(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If the court finds that the tenant has been wrongfully ejected, it shall proceed as follows :--(a)if the tenant is not entitled to remain in possession after the expiry of the agricultural year in which the order is passed, the order shall not be for recovery of possession, but for costs only, or, if compensation has been claimed and found due, for compensation and costs only ;(b)when the order is for recovery of possession, compensation, if claimed and found due, may be awarded for wrongful dispossession but not for an improvement or a tree ;(c)where an order is given for compensation for wrongful dispossession, but not for possession, the compensation shall be for the whole period during which the tenant was entitled to remain in possession.
