Section 6 in Kerala Compensation For Tenants Improvements Act, 1958
6. Tenant's right to remove buildings, works or trees deemed not improvements.
- Whenever a court passes a decree or order for eviction against a tenant and such tenant has erected any building, constructed any work or planted any tree which the court finds is not an improvement for which compensation can be claimed, but which the court finds can be removed without substantial injury to the holdings, such tenant may remove such building, work or tree within a time to be fixed by the court in its decree or order and the court may, from time to time, extent the time so fixed.
