(1)In estimating the compensation to be awarded under Section 92 for an improvement, regard shall be had -(a)to the amount by which the value, or the produce, of the holding or the value of that produce, is increased by the improvement;(b)to the condition of the improvement, and the probable duration of its effects;(c)to the labour and capital required for the making of such an improvement;(d)to any reduction or remission of rent or any other advantage given by the landlord to the raiyat in consideration of the improvement; and(e)in the case of a reclamation or of the conversion of unirrigated into irrigated land, to the length of time during which the benefit of the improvement at an unenhanced rent.
