Section 41(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)A [***] [The word 'protected' were deleted, by Bombay 13 of 1956, section 28.] 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 in the prescribed form.
