Section 74(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(a)except in the case of a dwelling house erected on the holding by the tenant for his own occupation or a short-hOuse or any other construction for agricultural purposes erected or set up by him on his holding. compensation shall not be payable for any improvement made thirty years or more before the date of the decree or for such ejectment or such dispossession or vacation.
