Section 117H in The Bombay Land Revenue Code, 1879
117H. Increase in [average yield] [These words were substituted for the words 'in the rental value' by Bombay 28 of 1956, section 8(1).] due to improvements and at the expense of holders not to be taken into account.
- If during 30 years immediately preceding the date on which the settlement for the time being in force expires any improvements have been effected in any land by or at the expense of the holder thereof, the increase [in the average yield of crops] [These words were substituted for the words 'in the rental value' by Bombay 28 of 1956, section 8(1).] of such land due to the said improvements shall not be taken into account in fixing the revised assessment thereof.
