Section 51(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)If a tenant has made an improvement on land which remains in his possession after he is ejected from the other portion of his holding, the landholder shall, in accordance with the conditions laid down by the court, be entitled to the benefit of such work in respect of the land from which the tenant has been ejected to the same extend and in the same manner as it was hitherto benefited thereby.
