(1)A landlord may, by application to the Deputy Commissioner, register any improvement which he has lawfully made or which has been made wholly or partly at his expense, or which he has assisted a tenant in making, in respect of a holding.(2)The application shall be made in the prescribed form and in the prescribed manner.(3)The officer receiving the application may reject the application if it has not been made within twelve months-(a)in the case of improvements made before the commencement of this Act-from the commencement of this Act;(b)in the case of improvements made after the commencement of this Act-from the date of the completion of the work.Ejectment
