Section 123 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
123. Tenant's plea in enhancement suit or application
If a tenant from whom enhancement of rent is claimed proves that the whole or any portion of the enhancement so claimed is due to an improvement which was made by him within the last year and which he was entitled to make, the court shall pass a decree or order only for such enhancement, if any, as it might have passed, if the tenant had made no improvement.
