Section 111 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
111. Basis of rates
. The Rent Rate Officer shall propose such rent-rate as will appear to him to be fair and in doing so, he shall have regard to and compare-(i)the level of rents paid by tenants who held or were admitted at different times to substantial holding over a series of years;(ii)the prices of agricultural produce prevailing in the main markets of the neighbourhood at such time;(iii)the changes in the crops grown and in the quantity of the produce;(iv)the value of the produce with a view to seeing that the valuation of the holding at the proposed rates does not exceed one-sixth of such value;(v)the rotation of crops and the periods of rest which tenants usually allow to land;(vi)the result of crop cutting experiments in the local area for which rates are proposed or in other parts of the State;(vii)the expenses of cultivation, and the cost to the cultivator of maintaining himself and his family, and(viii)such other matters as generally affect rent payable by tenant.
