Section 10 in Malabar Compensation for Tenants Improvements Act, 1899
10. Improvement consisting of trees or plants spontaneously grown during tenancy or sown or planted by tenants.
- When the improvement is not an improvement to which section 9 applies, but consists of timber-trees or of other useful trees or plants spontaneously grown during the period of the tenancy or sown or planted by any of the persons mentioned in section 5, the compensation to be awarded shall be three-fourths of the sum which the trees or plants might reasonably be expected to realize, if sold by public auction to be cut and carried away.
