Section 160 in The United Provinces Tenancy Act, 1939
160. Right to crops and trees when ejectment takes effect
. - (1) If, on the date of the delivery of possession to the land-holder there exist on the holding any ungathered crops or any trees which are the property of the tenant, tire Court executing the decree shall proceed in the following manner :(a)If after deducting the compensation, if any, assessed under Section 159, the amount due from the tenant is equal to or greater than the value of such crops or trees, the Court shall deliver the possession of the holding to the land-holder and all rights of the tenant in such crops or trees shall pass to the land-holder.(b)If after deducting the compensation, if any, assessed under Section 159, the amount due from the tenant is less than the value of such crops or trees; and(i)the land-holder pays the difference between such amount and such value to the tenant, the Court shall deliver the possession of the holding to the land-holder and all rights of the tenant in such crops or trees shall pass to the land- holder; or(ii)the land-holder does not pay such difference, the tenant shall have a right of tending, gathering or removing such crops or trees or fruits of such trees until such crops or trees have been gathered and removed or die or are cut down, as the case may be, paying such compensation for the use and occupation of land as the Court may fix.(2)On an application made by the tenant or the land-holder, the Court executing the decree or the order of ejectment may determine the value of the crops or trees and the compensation payable by the tenant under the provisions of clause (b) of sub-section (1).(3)Nothing in this section shall apply to a person ejected from land under the provisions of Section 180 and any crops or trees existing on such land at the time of the delivery of possession shall vest in the decree-holder.
