Section 102 — Remedies for wrongful ejectment.

A tenant ejected by his landholder, otherwise than in accordance with the provisions of this Act may, within one year of such ejectment, apply to the sub-divisional officer-- (a) for possession of the holding; (b) for compensation for wrongful dispossession; and (c) for compensation for any improvement he may have made, or for a tree belonging to him.

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