Section 32(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)The amount of compensation shall be the value of the improvement at the time of the termination of the tenancy estimated with due regard to:(a)the amount by which the value of the land is increased by the improvement;(b)the condition of the improvement as at the time of application and the probable duration of its effect;(c)the labour and capital provided or spent by the tenant for the making of the improvement; and(d)any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement.
