Section 75 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
75. Amount of compensation
(1) In determining the amount of compensation due under any provision of this Act for or on account of an improvement, regard shall be had (i)to the amount by which the value or the produce of the holding is increased or decreased by or on account of such improvement;(ii)to the condition of such work and the probable duration of its effects;(iii)to the labour and capital employed for the making of such work allowing for (a)any reduction or remission of rent or any other advantage to the tenant in consideration of the work,(b)any assistance given to the tenant by the landholder in money, material or labour, and(c)in the case of reclamation or the conversion of un-irrigated to irrigated land, the length of time during which the party claiming compensation has had the benefit of the improvement; and(iv)to such other matters as may be prescribed.(2)When an improvement made by a tenant benefits (a)the land from which he has been ejected or wrongfully dispossessed, and(b)other lands in his possession. compensation shall be determined with reference to the extent to which the land mentioned in clause (a) has been benefited by such improvement.
