(1)A tenant who has cleared and brought under cultivation the waste land in which he has not a right of occupancy shall, if ejected from that land, be entitled to receive from the landlord as the compensation for disturbance, in addition to any compensation for improvements, a sum to be determined by Revenue Court or Revenue Officer in accordance with the merits of the case, but not exceeding five years' rent of the land.Provided that a tenant who is a joint owner of land to which this section applies shall not be entitled to compensation for disturbance on ejectment from the land or any part thereof.
