Section 50(d) in The Ajmer Tenancy and Land Records Act, 1950
(d)to the labour and capital required for the making of such work, allowing for--(i)any reduction or remission of rent or any other advantage allowed to the tenant by the landholder in consideration of the work,(ii)any assistance give to the tenant by the landholder in money, material or labour, and(iii)in the case of reclamation or of conversion of unirrigated to irrigated land , the length of time during which the party claiming compensation has had the benefit of the improvement.
