Section 6 in Assam Non-Agricultural Urban Areas Tenancy Act, 1955
6. Compensation for improvements.
- In a suit for ejectment against a tenant if any question arises -(a)whether the tenant has effected any improvement on the land of the tenancy, or(b)whether such improvement is reasonable improvement, or(c)whether any compensation may be paid for such an improvement, and if so, how much, the question shall be decided by the Court having regard to the circumstances of each case.Explanation. - Any structure which a tenant is, under the terms of a contract referred to in clause (a) of sub-section (1) of Section 5 entitled to build but has actually built after the expiry of the period of five years referred to in that clause shall be deemed to be a reasonable improvement within the meaning of this section.
