Section 113(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)In determining the reasonable rent, the competent authority shall have regard to-(a)the rental value of lands used for similar purposes in the locality;(b)the profits of agriculture of similar lands in the locality;(c)the price of crops and commodities in the locality;(d)the improvements, if any, made to the land by the raiyat or the under-raiyat;(e)the land revenue payable in respect of the land; and(f)any other factor which. may be prescribed.
