In estimating the compensation to be awarded under this Chapter to a tenant for an improvement, the Court or Revenueofficer shall have regard to— (a) the amount by which the value or the produce of the tenancy, or the value of that produce, is increased by the improvement; (b) the condition of the improvement and the probable duration of its effects; (c) the labour and capital required for the making of such an improvement; (d) any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement; and (e) in the case of a reclamation, or of the conversion of unirrigated into irrigated land the length of time during which the tenant has had the benefit of the improvement.Open in Lexace · Ask the AI about this section
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