20. Tenants from whom land is resumed to be paid compensation for improvements and Solatium.
- [(1) A tenant from whom land is resumed under the provisions of this Act shall be entitled to -(i)compensation for the improvements belonging to him; and(ii)a solatium of an amount equal to the value of the gross produce from the land resumed for a period of two years:whichever is greater:Provided that where the land resumed is comprised in a plantation the tenant shall be entitled to the aggregated of the compensation referred to in clause (i) and the solatium referred to in clause (ii).] [Substituted by Act No. 35 of 1969.](2)The compensation payable under clause (i) of Sub-section (1) shall be determined in accordance with the provisions of the Kerala Compensation for Tenants Improvements Act, 1958.
