Section 10 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
10. Determination of Fair rent:.
(1)In determination of fair rent under Section 6, the Special Officer shall have regard to the following factors besides those specified in Clauses (a) to (f) of sub-section (2) of Section 6:(a)the amount of special land tax, if any, payable by the landlord in respect of the land under the Andhra Pradesh Irrigation Projects (Special Land Tax) Act, 1976 (Act No. 35 of 1976);(b)the water cess, if any, payable by the landlord in respect of the land under the Andhra Pradesh (Andhra Area) Irrigation Cess Act, 1865 (Act VII of 1865);(c)the water cess, if any, payable by the landlord in respect of land under the Andhra Pradesh (Andhra Area) Irrigation Works (Levy of Compulsory Water Cess) Act, 1955; (Act 24 of 1955);(d)any other tax or cess levied under any other law for the time being in force in respect of the land, or in respect of the crop grown thereon.
