Section 49 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
49. Liability to pay compensation for improvements to tenant on ejectment or enhancement of his rent.
- Subject to the foregoing provisions of this Chapter, a tenant who has made an improvement on his tenancy in accordance with this Act shall not be ejected, and the rent payable by him shall not be enhanced, until he has received compensation for the improvement.
