Section 5(1) in The Chennai City Tenants Protection Act, 1921
(1)The compensation awardable under section 4 shall be the value of the buildings and trees [and of any improvements which may have been made by the tenant] [These words were inserted by section 3(b) of the Madras City Tenants' Protection (Amendment) Act, 1926 (Madras Act VI of 1926).] on the date of the decree or interim order, as the case may be.
