Section 110(2) in The United Provinces Tenancy Act, 1939
(2)In considering whether the genuine and stable rents paid by such tenants are payable without hardship over a series of years, the Rent-rate Officer shall have regard to, and compare, -(a)the level of rents paid by tenants who held, or were admitted to land, at different times, and in particular the level of rents agreed to by tenants who were admitted to holdings in or between the years 1309 Fasli, and 1313 Fasli;(b)the prices of agricultural produce prevailing at such times;(c)changes in the crops grown and in the amount of the produce;(d)the value of tire produce with a view to seeing that the valuation of the holdings of hereditary tenants at the proposed rates does not exceed one-fifth of such value;(e)the expenses of cultivation, and the cost to the cultivator of maintaining himself and his family.
