Section 6(1) in Malabar Compensation for Tenants Improvements Act, 1899
(1)In a suit for ejectment instituted against a tenant in which the plaintiff succeeds and the defendant establishes a claim for compensation due under section 5 for improvements, the Court shall ascertain as provided in sections 9 to 18 the amount of the compensation and shall pass a decree declaring the amount so found due and ordering that, on payment by the plaintiff into Court of the amount so found due and also the mortgage-money (if any),[on or before such date within six months from the date of the decree as the Court may fix] [Inserted by section 46(iii)(a) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.], the defendant shall put the plaintiff in to possession of the land with the improvements thereon.
