Section 16(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(3)In determining the additional compensation payable under subsection (2) the following matters shall be taken into consideration, namely:-(a)the enhancement of the value of the land due to the improvement;(b)probable duration of the effect of the improvement;(c)labour and capital spent by the holder on the improvement;(d)[ nature of trees and value thereof.] [Inserted by Madhya Pradesh Act, No. 13 of 1974. (w.e.f. 7-3-1974)]
