Section 17 in The Pepsu Tenancy and Agricultural Lands Act, 1955
17. Compensation for improvements.
(1)A tenant who has made any improvements at his own expense on the land leased to him in accordance with the provisions of section 16, shall, if his tenancy is terminated under the provisions of this Act, be entitled to receive compensation for such improvements before he can be ejected from such land.(2)The compensation payable to a tenant under sub-section (1), shall be determined by the prescribed authority in accordance with the value of such improvements at the date of termination of the tenancy and in determining such compensation the prescribed authority shall have regard to the following matters, namely :-(a)the amount by which the value of land has increased by reason of the improvements;(b)the condition of the improvements at the date of the determination of the value thereof and the probable duration of their effect;(c)the labour and capital involved in the making of the improvements; and(d)the reduction or remission of rent, if any, or other advantage secured by the tenant in consideration of the improvements made by him.
