Section 3 in The Chennai City Tenants Protection Act, 1921
3. Payment of compensation on ejectments.
- Every tenant shall, on ejectment, be entitled to be paid as compensation the value of any building, which may have been erected by him, by any of his predecessors in interest, or by any person not in occupation at the time of the ejectment who derived title from either of them, and for which compensation has not already been paid. A tenant who is entitled to compensation for the value of any building shall also be paid the value of trees which may have been planted by him on the land [and of any improvements which may have been made by him] [These words were added by section 3A of the Madras City Tenants' Protection Act, 1926 (Madras Act 4 of 1926).].
