Section 294(2) in The United Provinces Tenancy Act, 1939
(2)No person shall be reinstated in his holding or any part thereof under the provisions of this section unless within such time as may be allowed by the Court, he pays to the land-holder, -(a)the cost of the proceedings which resulted in his ejectment, and(b)any amount that may have been paid to him by the landholder as compensation for improvements when he was so ejected, and(c)in a case in which the land-holder has made an improvement on the holding, since such ejectment, compensation for such improvement calculated in accordance with the provisions of this Act.
