Section 73 in The United Provinces Tenancy Act, 1939
73. Compensation for improvement made with land-holder's consent or by entitled persons
. - A tenant who has, with the written consent of the land-holder, made an improvement mentioned in clause (i) of sub-section (8) of Section 3, or who has made any other improvement which he is entitled to make shall be entitled to compensation in the following cases :(a)when a decree or order for his ejectment is passed; or(b)when he has been wrongfully dispossessed by Iris land-holder and has not recovered possession of his holding :Provided that, except in the case of air improvement mentioned in clause (i) of sub-section (8) of Section 3, compensation shall not be payable for any improvement made thirty years or more before the date on which the ejectment is to take effect :Provided further that a tenant, ejected in execution of a decree passed in a suit 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 the institution of the suit or of the application for the issue of the notice which resulted in his ejectment.
