Section 74 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
74. Compensation for improvement
A tenant who has made an improvement under the provisions of this Act shall' by entitled to compensation in the following cases. namely-(i)when a decree or order for his ejectment is passed. or(ii)when he has been wrongful dispossessed and has not recovered possession of his holding. or(iii)when he vacates the holding on the expiry of the term of his lease if the improvement was made under the provision of section 70 :Provided that(a)except in the case of a dwelling house erected on the holding by the tenant for his own occupation or a short-hOuse or any other construction for agricultural purposes erected or set up by him on his holding. compensation shall not be payable for any improvement made thirty years or more before the date of the decree or for such ejectment or such dispossession or vacation.(b)a tenant ejected in execution of a (13), decree or order for ejectment or in pursuance of a notice of ejectment shall not be entitled to compensation for any improvement begun by him after the date of such decree or order or notice. and-(c)compensation shall not be possible for any improvement which in the opinion of the Assistant Collector has ceased to be useful on the date on which the tenant becomes entitled to compensation therefor.
