(1)For the determination of the reasonable rent of any land the tenant or his landholder may apply in writing to the Tribunal in the prescribed form.(2)On receipt of an application under sub-section (1) the Tribunal shall give notice to the landholder or to the tenant, as the case may be, and after holding an enquiry, shall determine the reasonable rent of the land.(3)In determining the reasonable rent regard shall, subject to the provisions of Section 11, be had to the following factors:(a)the rental values of lands used for similar purposes in the locality;(b)the profits of agriculture of similar lands in the locality;(c)the prices of crops and commodities in the locality;(d)the improvements made in the land by the landholder or tenant;(e)the assessment payable in respect of the land; and(f)such other factors as may be prescribed.(4)A tenant may at any time during the pendency of proceedings under this section deposit with the tribunal, or if an appeal from the Tribunal's order has been filed under sub-section (1) of Section 90, with the Collector, a sum equal to the amount of the rent which if no proceedings had been instituted under this section he would have been liable to pay in respect of the land of which the reasonable rent is to be determined. On the completion of proceedings the Tribunal or the Collector, as the case may be, shall direct that the amount so deposited or such part of it, as is equal to the amount determined as reasonable rent under this section shall be paid to the landholder and shall make such other orders as may be necessary.(5)Every determination of reasonable rent under this section shall remain in once for a period of five years from the date of [the Tribunal's order] [Substituted by Act 23 of 1951.] under sub-section (2) or, if an appeal therefrom is filed, from the date of the Collector's order on such appeal, and shall not be called in question during that period:Provided that the Tribunal or the Collector, as the case may be, may during the said period:(a)reduce the rent if on an application made by tenant the Tribunal or the Collector is satisfied that on account of deterioration of the land by floods or other causes beyond the control of the tenant, the land has been wholly or partially rendered unfit for the purposes of cultivation; or(b)enhance the rent if on an application made by the landholder the Tribunal or the Collector is satisfied that on account of any improvement made in the land by or at the expense of the landholder the produce of the land has been increased.
