Section 2(5) in Gudalur Compensation for Tenants Improvements Act, 1931
(5)in section 20 of the said Act, after the words "construed as" the words 'entitling any person to claim compensation under the provisions of this Act for any improvements made before the coming into force of this Act or as" shall be inserted.[Added by section 47 of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.]
