Section 75 in The United Provinces Tenancy Act, 1939
75. Amount of compensation
. - (1) When under any provision of this Act the Court has to determine the amount of compensation due on account of an improvement, it shall have regard, -(a)to the amount by which the value or the produce of the holding or the value of that produce is increased by the work;(b)to the condition of such work, and the probable duration of its effects;(c)to the labour and capital required for the making of such work, allowing for, -(i)any reduction or remission of rent or any other advantage allowed to the tenant by the land-holder in consideration of the work;(ii)any assistance given to the tenant by the land-holder in money, material or labour; and(iii)in the case of a reclamation of the conversion of unirrigated to irrigated land, the length of time during which the party claiming compensation has had the benefit of the improvement.(2)When an improvement benefits the land from which a tenant has been ejected or wrongfully dispossessed and also other land in his possession, compensation shall be determined with reference to the extent to which the first mentioned land has benefited by such work.
