Section 51(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If a tenant has made an improvement on land from which he is ejected, the landholder shall, on payment of compensation, if awarded, become the owner of the word, but the tenant shall be entitled to the benefit of the word in respect of the land remaining in his possession to the same extend and in the same manner as it was hitherto benefited thereby.
