Section 90(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)Where in the case of a sale or purchase of any land under this Act, the Tribunal or the Tahsildar or any other officer has to fix the price of such land under this Act, the Tribunal or the Tahsildar or such other officer, as the case may be, shall, subject to the quantum specified in sub-section (1), fix the price having regard to the following factors, namely:-(a)the structures and wells constructed and permanent fixtures made and trees planted, on the land by the landlord or tenant;(b)the profits of agriculture of similar lands in the locality;(c)the prices of crops and commodities in the locality;(d)the improvements made in the land by the landlord or the tenant;(e)the tenure on which the land is held; and(f)such other factors as may be prescribed.
