Section 55(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)A tenant who has made an improvement on the land held by him shall if his tenancy is terminated under the provisions of this Act, be entitled to compensation for such improvement. For determining the amount of the compensation the tenant shall apply to the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule Ill, Clause 1.] in the prescribed form.
