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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(2)In determining compensation the following matters shall be taken into consideration, namely:
(a)the enhancement of the value of the land due to the improvement,
(b)probable duration of the effect of the improvement,
(c)labour and capital spent by the tenant by the landlord in consideration of the improvement.