Section 74 in The United Provinces Tenancy Act, 1939
74. Compensation for certain buildings when erected without land-holder's consent
. - A tenant, who has made an improvement mentioned in clause (i) of sub-section (8) of Section 3, and who has not obtained the land-holder's written consent thereto, shall, -(a)be entitled to compensation when he has been wrongfully dispossessed by his land-holder and has not recovered possession of his holding, and(b)when a decree or order is passed for his ejectment, be entitled before the date of delivery of possession, or with the permission of the Court and, subject to such terms as it may direct, before some later date, to sell such improvement to any person with the land-holder's written consent, or to remove the materials thereof.
