Section 19 in Malabar Compensation for Tenants Improvements Act, 1899
19. Contracts affecting tenant's right to make improvements.
- Nothing in any contract made after the first day of January 1886, shall take away or limit the right of a tenant to make improvements and to claim compensation for them in accordance with the provisions of this Act.[Nothing contained in any contract made before the first day of January 1886, shall take away or limit the right of a tenant to make improvements after the commencement of the Malabar Tenancy (Amendment) Act, 1951 ([Tamil Nadu] [Inserted by section 46(ix) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.] Act XXXIII of 1951), and to claim compensation for them in accordance with the provisions of this Act:]Provided that nothing herein contained shall affect any agreement in writing registered/made after the effecting of the improvements settling the amount of compensation due therefor at the date of such agreement.
