Section 28(1) in The Delhi Lands Reforms Act, 1954
(1)An Asami who has made any improvement with the written permission of the landholder the Gaon Panchayat or the Revenue Assistant] [Substituted by section 11 of Central Act 4 of 1959, for the words "written consent of the Gaon Panchayat or the land holder."], as the case may be, shall be entitled to compensation(a)when a decree or order for his ejectment is passed on any ground other than his making any transfer in contravention of the provisions of this Act or on the ground of his using the land for any purpose other than agriculture, horticulture or animal husbandry, which includes pisciculture and poultry farming;(b)when he has been wrongfully deprived of possession by the Gaon Panchayat or his landholder, as the case may be, and has not recovered possession of his holding; or(c)when he vacates the holding on the expiry of his lease or on becoming liable to ejectment on any ground mentioned in clause (a)
