(1)In estimating the amount of compensation due to a tenant for an improvement made by him, the Court shall have regard-(a)to the amount by which the letting 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 effect;(c)to the labour and capital required for the making of such an improvement;(d)to any reduction or remission of rent or any advantage given by the landlord to the tenant 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 the time during which the tenant has had the benefit of the improvement at an unenhanced rent.(2)The Court may, when awarding compensation, if the landlord and the tenant agree, direct that instead of being paid wholly in money, it shall be paid wholly or jointly in some other ways.
