Section 53 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
53. Matter to be regarded in assessment for improvements.
- In estimating the compensation to be awarded under this Chapter to a tenant for an improvement, the Court or Revenue Officer 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 effect;(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 landowner in consideration of the improvement; and(e)in the case of 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.
