Section 7 in Malabar Compensation for Tenants Improvements Act, 1899
7. Tenant may remove buildings, works or trees, not deemed improvements, within a time to be fixed.
- Whenever a Court passes a decree or order for ejectment 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 holding, such tenant may remove such building, work or tree within a time to be fixed by the Court in its decree or order.
