Section 154(b) in The Ajmer Tenancy and Land Records Act, 1950
(b)that the productive power of the land held by the tenant has increased by an improvement effected by, or at the expense of, the land holder, other than a work in respect of which irrigation dues are payable under section 87 or which is carried out under the scheme sanctioned by the Central Government under section 5 of the Delhi and Ajmer-Merwars Land Development Act, 1948 (LXVI of 1948); or
