Section 50(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)A tenant who has cleared and brought under cultivation waste land shall, if ejected from that land, be entitled to receive from the landowner as compensation for disturbance, in addition to any compensation for improvements a sum to be determined by a Revenue Officer or Revenue Court in accordance with the merits of the case, but not exceeding five year's rent of the land:Provided that a tenant who is a joint owner of land to which this section applies shall not be entitled to compensation for disturbance on ejectment from the land or any part thereof.
