Section 79 in The United Provinces Tenancy Act, 1939
79. Dispute as regards improvement, how settled
. - If a question arises between a tenant and his land-holder, -(a)as to the right to make a work, or(b)as to whether a particular work is an improvement, or(c)as to the amount of compensation due under sub-section (3) or of abetment of rent under sub-section (4) of Section 71, or(d)as to the right to the benefit of the improvement under Section 76, the Assistant Collector incharge of the sub-division shall, on the application of either party, decide the question.Trees
