Section 4(1) in Kerala Compensation For Tenants Improvements Act, 1958
(1)Every tenant shall, on eviction, be entitled to compensation for improvements which were made by him, his predecessor-in-interest or by any person not in occupation at the time of the eviction who derived title from either of them and for which compensation had not already been paid, and every tenant to whom compensation is so due shall, notwithstanding the determination of the tenancy of the payment or tender of the mortgage money or premium, if any, be entitled to remain in possession until eviction in execution of a decree or order of court:Provided that nothing herein contained shall be construed as affecting the provisions of the Kerala Land Conservancy Act, 1957:Provided further that this section shall not apply to tenants holding lands under the Government,
