(3)The compensation payable in respect of the improvements referred to in clauses (a) to (d) of the explanation to sub-section (2) shall be the actual value of such improvements as on the date of resumption of the unreserved forest by the Government which shall include actual cost of the labour, supervision thereof, and of the materials, together with other expenditure, if any, which would be required to make such improvements, less a reasonable deduction on account of the deterioration, if any, which may have taken place from age or other cause. The compensation payable in respect of improvement referred to in clause (e) of the explanation to sub-section (2) shall be such sum which the trees or plants might reasonably be expected to realise if sold by public auction to be cut and carried away at the time of resumption of the unreserved forest by the Government:Provided that in computing the actual value of such improvements, the value of unreserved forest to which such improvements have been made shall not be taken into account:Provided further that if any grant for the purpose of making such improvements has been paid by the Government to the Village Panchayat concerned, then, the amount of such grant paid shall be deducted from the amount of compensation payable in respect of such improvements:Provided also that in the case of trees and plants in the unreserved forest which are of spontaneous growth, the compensation payable in respect of such trees, and plants shall be the proper cost of protection and maintenance of such trees and plants.
