(2)Whenever a Court makes a decree or order for the ejectment of a tenant from his holding, it shall determine the amount of compensation, if any, due under this section to the tenant for improvement, and shall make any decree or order of ejectment conditional on the payment of that amount to the tenant:Provided that no compensation shall be ordered to be paid when the improvement has been effected in pursuance of a contract in consideration of some substantial advantage to be obtained by the tenant and which has been obtained by him.
