Section 166 in The United Provinces Tenancy Act, 1939
166. Tenant's claim for compensation on appearance
. - (1) Notwithstanding anything in Section 159, if the tenant appears in accordance with a notice served under the provisions of Section 163, he shall be asked whether he makes any claim for compensation on account of improvements in case an order of ejectment is passed against him and if he makes such claim the tahsildar shall forward the case for decision to the Assistant Collector in-charge of the sub-division.(2)No claim for compensation on account of improvements shall be entertained unless it is made in accordance with the provisions of this section, provided that if the tenant appears after the expiry of the period specified in the notice and satisfies the tahsildar either that the notice was not served on him or that he had sufficient cause for non-appearance within such time, the tahsildar shall entertain any claim made by him for compensation.
