Section 73 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
73. Compensation for loss
(1) As landholder making under section 67 an improvement on or affecting the holding of any tenant shall be liable to compensate tenant for any loss which he may cause to the tenant. while making it.(2)If the effect of an improvement made by such landholder is to impair the productive powers of any land held by any tenant from such landholder. such tenant shall. in addition to compensation which may be awarded to him under sub-section (1) be entitled to such abatement of his rent as the court considers just.
