LexSection 66 — Improvements begun in anticipation of ejectment.
The Punjab Tenancy Act, 1887.
A tenant ejected in execution of a decree, or in pursuance of a notice of a notice of ejectment, shall not be entitled to compensation for any improvement begun by him after the institution of the suit, or service of the notice, which resulted in his ejectment.Open in Lexace · Ask the AI about this section