Section 232(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)[ Where any improvement as defined in the U.P. Tenancy Act, 1939 (U.P. Act No. 17 of 1939), was lawfully made before the date of vesting by any person on the land and such person is dispossessed from such land under sub-section (1), the Assistant Collector shall, at the time of making the order under subsection (4) direct compensation to be paid to such person for such improvement and the amounts of compensation shall be determined, as far as may be, in the manner and in accordance with the principles laid down in that behalf in Chapter V of the U.P. Tenancy Act, 1939 (U.P. Act No. 17 of 1939).
