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State of Himachal Pradesh - Section

Section 48 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

48. Improvements begun in anticipation of ejectment.

- A tenant ejected in execution of a decree or in pursuance of a notice of ejectment, shall not be entitled to compensation for any improvement begun by him after the institution of the suit or service of the notice, which resulted in his ejectment.