Section 25(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)The present market value of a well shall be determined by the Sub-Divisional Officer, having regard to the following matters. namely:-(i)the time of construction of the well.(ii)the present stage of repairs of the well.(iii)the area irrigated by the well in a normal year.(iv)the average present cost of the construction of such well, and(v)such other matters as may be prescribed.
