Section 147(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)In proposing rates in accordance with sub-section (1), the rent-rate officer shall have regard to the provisions of sections 63 and 64 and shall, before framing his proposals, take into consideration—(a)the value of the 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;(b)the prices of agricultural produce prevailing in the main markets of the neighbourhood;(c)the changes in the crops grown and in the amount of the produce;(d)the rotation of crops and periods of rest which tenants usually allow to land;(e)the average size of holdings in the circle and methods of cultivation;(f)the results of crop-cutting experiments in the local area for which rates are proposed and in the different parts of the State generally;(g)the level of bighori rates, if payable in any particular area in respect of certain crops; and(h)such other matters as generally affect rents payable by tenants.
