Section 13(1) in Kerala Compensation For Tenants Improvements Act, 1958
(1)For the purpose of determining the amount of compensation to be awarded under this Act, the Government may prepare tables for the whole or any part of the State showing all or any of the following matters:-(a)the price of cocoanuts, arecanuts, pepper and paddy;(b)the cost of-(i)cultivating and harvesting a crop of paddy;(ii)planting, protecting and maintaining a cocoanut tree, an areacanut tree, a jack tree, a mango tree, such other tree as may be notified by the Government from time to time and a pepper vine, until the tree or vine is in bearing;(iii)protecting and maintaining a cocoanut tree, an arecanut tree, a jack tree, a mango tree, such other tree as may be notified by the Government from to time a and a pepper vine for one your when in bearing.
