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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(8) in Goalpara Tenancy Act, 1929

(8)(1) "improvement", with reference to a holding means any work which adds materially to the letting value of the holding and is consistent with the purpose for which it was let and which, if not executed on the building, is either executed for its benefit or is after the execution made directly beneficial to it :Provided that any work which materially diminishes the value of the landlord's other property shall not be deemed to be an improvement.