Section 26 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
26. Ejected tenant to receive compensation for improvement done by him.
(1)Notwithstanding anything to the contrary in any law or contract, a tenant who is ejected under the provisions Section 23 of this Act, shall be entitled to receive compensation for any improvement made by him on the land from which he has been ejected.(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.
