Section 9(1) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(1)When an application under sub-section (3) of Section 38 for determination of the reasonable price of land is received by the Tribunal, it shall determine the reasonable price of the land after taking into consideration the factors prescribed for consideration in fixing reasonable rent under Section 17 and such other additional factors as in its opinion are relevant and necessary.
