Section 32(1)(b) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Madras Presidency - Subsection

Section 32(1)(b) in Madras Estates Land Act, 1908

(b)in determining the amount of enhancement, the Collector shall have regard to -

(i)the increase in the productive powers of the land caused or likely to be caused by the improvement;

(ii)[ the cost of making the improvement and the proportion in which such cost was borne by the landholder and by the ryot;] [Substituted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]

(iii)[] [New sub-clause (iii) was inserted and the original sub-clauses (iii) and (iv) were renumbered as sub-clauses (iv) and (v) respectively, by section 22(i)(b) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] the probable annual cost of maintenance of the improvement -

Legal Document View

Unlock Advanced Research with PRISMAI

Madras Presidency - Subsection

Section 32(1)(b) in Madras Estates Land Act, 1908