10. Other factors to be taken into consideration for determining reasonable rent:.
- Where an application for determination of reasonable rent is filed, the Tribunal shall, for the purposes of determining reasonable rent, take into consideration in addition to the factors mentioned in Clauses (a) to (e) of sub-section (3) of Section 17:(a)such factors, as may be prescribed for the purposes of fixing the maximum rent in Rule 3 of the rules framed under Sections 11 and 13 of the Act; and(b)the value of any service or contribution made by:(i)the landholder towards the cultivation of the lease-hold land held by the tenant, such as protection of the crop, supply of seeds or manure etc.; and(ii)the rent towards the maintenance of or repairs to bunds or boundary marks.
