155. Right of ejected ryot in respect of crops and land prepared for sowing.
- The following rules shall be applicable in the case of every ryot ejected from a holding: -(1)When the ryot has, before the date of his ejectment, sworn or planted crops in any land comprised in the holding, he shall be entitled, at the option of the landholder, either to retain possession of that land and to use it for the purpose of tending and gathering in the crops, or to receive from the landholder the estimated value of the labour and capital expended by the ryot in preparing the land and sowing, planting and tending the crops, together with reasonable interest thereon.(2)When the ryot has, before the date of his ejectment, prepared for sowing any land comprised in his holding, but has not sown or planted crops on that land, he shall be entitled to receive from the landholder the estimated value of the labour and capital expended by him in so preparing the land, together with reasonable interest thereon:Provided that a ryot shall not be entitled to retain possession of any land or receive any sum in respect thereof under this section when, after the commencement of proceedings by the landholder for his ejectment, he has cultivated or prepared the land contrary to local usage:Provided also that the rent, if any, payable to the landholder by the ryot at the time of ejectment may be set off against any sums payable to the ryot under this section.
