Section 73(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the effect of an improvement made by such landholder is to impair the productive powers of any land held by any tenant from such landholder. such tenant shall. in addition to compensation which may be awarded to him under sub-section (1) be entitled to such abatement of his rent as the court considers just.
