Section 174(9) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(9)When an order for the ejectment of a tenant from his holding has been passed under sub-section (8) he shall, if in attendance be again asked to state whether he claims compensation on account of any improvement made by him, and if he makes any such claim or has previously made any such claim in response to the notice issued under sub-section (2), the court shall proceed to assess the amount of such compensation and the payment thereof shall be regulated by the provision of section 165.
