Section 78 in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
78. Determination of compensation by Revenue Court
(1) In every suit [or application] [Words added by Act XII of 1955.] by a landlord to eject a tenant or to enhance his rent, the Court [or the Revenue Officer] [See footnote under section 36(1).] shall direct the tenant to file a statement of his claim, if any, to compensation for improvements or for disturbance and of the grounds thereof.(2)If the Court decrees [or the Revenue Officer] [See footnote under section 36(1).] orders ejectment of the tenant [or the] [Words added by Act XII of 1955.] enhancement of his rent, it or he shall determine the amount of compensation, if any, due to the tenant, and shall stay execution of the decree until the landlord pays into court [to the Revenue Officer] [See footnote under section 36(6).] that amount less any arrears of rent or costs proved to the satisfaction of the Court [or the Revenue Officer] [See footnote under section 36(6)] to be due to him from the tenant.
