69. Compensation for disturbance of clearing tenants.
(1)A tenant who has cleared and brought under cultivation the waste land in which he has not a right of occupancy shall, if ejected from that land, be entitled to receive from the landlord as the compensation for disturbance, in addition to any compensation for improvements, a sum to be determined by Revenue Court or Revenue Officer in accordance with the merits of the case, but not exceeding five years' rent of the land.Provided that a tenant who is a joint owner of land to which this section applies shall not be entitled to compensation for disturbance on ejectment from the land or any part thereof.(2)If rent has been paid for the land by division or appraisement of the produce or by rates fixed with reference to the nature of the crops grown, or if no rents or no rent other than the land revenue of the land and the rates and cesses chargeable thereon, has been paid therefor, the compensation may be computed as if double the amount of the land revenue of the land were the annual rent thereof.[Provided that in any estate of which the assessment has been confirmed on or after the twenty- second day of February, 1929, the compensation may be computed as if four times the amount of the land revenue of the land were the annual rent thereof.] [Added by Punjab Act, 4 of 1933, Section 2.]Procedure in determining Compensation
