Section 24 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
24. Compensation for Rights in improvements
(1) The Sub-Divisional Officer shall determine the value of any improvement (other than a well or other irrigation work) made by the land holder or at his expense in respect of which he claims compensation, having regard to the following matters, namely:(a)the cost of the improvement at the time ii was made,(b)the extent to which such improvement is likely to benefit the land in which khatedari rights have accrued under sub-section (I) or sub-section (1-A) or sub-section (I-AA) of section 19 during the period of ten years next following the agricultural year in which such determination is made, and(c)such other matters as may be prescribed.(2)Subject to the provisions contained in section 25, the amount of compensation payable to a landholder under sub-section (4) of section 19 by the tenant of Khudkasht or sub-tenant concerned for rights in improvements (other than wells or other irrigation works) in or attached to that part of the land in his possession in which Khatedari rights accrue to him under sub-section (1) or sub-section (IA) or sub-section (1AA) of section 19 shall be forty per cent of the value of such improvements as determined under subsection (1).
