Section 77 in The United Provinces Tenancy Act, 1939
77. Registration of outlay on improvement
. - (1) If either the land-holder or the tenant desires that the amount expended on an improvement, executed with the permission of the Assistant Collector in-charge of the sub-division under the provisions of Section 72, should be determined, the Assistant Collector incharge of the sub-division shall, on application made to him for the purpose, and after due notice to the other party, determine the amount of the outlay and enter it in a register kept in the prescribed form.(2)The entry in the register shall be conclusive proof of the amount of the outlay in any subsequent proceedings between the parties to the application or their successors-in-interest respecting the cost of the work.
