93. Principles on which compensation is to be estimated.
(1)In estimating the compensation to be awarded under Section 92 for an improvement, regard shall be had -(a)to the amount by which the value, or the produce, of the holding or the value of that produce, is increased by the improvement;(b)to the condition of the improvement, and the probable duration of its effects;(c)to the labour and capital required for the making of such an improvement;(d)to any reduction or remission of rent or any other advantage given by the landlord to the raiyat in consideration of the improvement; and(e)in the case of a reclamation or of the conversion of unirrigated into irrigated land, to the length of time during which the benefit of the improvement at an unenhanced rent.(2)When the amount of the compensation has been assessed the Court may, if the landlord and raiyat agree, direct that instead of being paid wholly in money, it shall be made wholly or partly in some other way.Acquisition of land for building and other purposes
