Section 41(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)The compensation to which a tenant shall be entitled under sub-section (1) shall be the estimated value of such improvement at the time of the termination of his tenancy. In estimating such value regard shall be paid 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 effects;(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 landlord in consideration of the improvement [including permanent fixtures.] [These words were inserted, by Bombay 13 of 1956, section 28.]
