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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(2)Where the enhancement is claimed under Section 29 (ii), the Deputy Commissioner shall have regard to actual increase in productive powers caused by the improvement, the cost of improvement, and also the increase or decrease, if any, in the cost of cultivation for utilising the improvement.