Section 25(3) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(3)If the Court passes an order for ejection of the tenant it shall also order whether the tenant shall be paid any compensation under the provisions of sub-section (2) of Section 26 for any improvement done by him in the land for which he has been ordered to be ejected, and if so, the amount of such compensation.
