Section 41 in Telangana Tenancy and Agricultural Lands Act, 1950
41. Compensation for improvements made by protected tenant.
(1)A protected tenant who has made an improvement on the land held by him shall, if his tenancy is terminated under the provisions of this Act, be entitled for such improvement to compensation the amount of which shall, on an application made by the tenant in the prescribed form, be determined by the Tribunal in accordance with the provisions of sub-section (2).(2)The amount of compensation determined by the Tribunal shall be the value of the improvement at the time of the termination of the tenancy estimated with due regard to:-(a)the amount by which the value of the land is increased by the improvement;(b)the present condition of the improvement and the probable duration of its effect;(c)the labour and capital provided or spent by the tenant for the making of the improvement; and(d)any reduction or remission of rent or other advantage allowed to the tenant by the landholder in consideration of the improvement.
