Section 12(1) in The West Bengal Non-Agricultural Tenancy Act, 1949
(1)When an enhancement is claimed on the ground of a landlords improvement,-(a)the Court shall not grant an enhancement unless the improvement has been registered in accordance with the provisions of this Act; and(b)in determining the amount of enhancement the Court shall have regard to,-(i)the increase in the value of the non-agricultural land caused or likely to be caused by the improvement,(ii)the cost of the improvement,(iii)the expenditure (if any), required for utilising the improvement, and(iv)the existing rent and the ability of the non-agricultural land to bear a higher rent.
