Section 9 in Kerala Compensation For Tenants Improvements Act, 1958
9. Other kinds of improvements.
- When the improvement is not an improvement to which sub-section (1) of section 7 or section 8 applies, the compensation to be awarded shall be the cost of the labour including supervision thereof and of the material together with other expenditure, if any, which would at the time of the valuation, be required to make the improvement, less a reasonable deduction on account of the deterioration, if any, which may have taken place from age or other cause.
