Section 10(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Subject to the provisions of section 9, the rent payable by a tenant shall be -(a)where the rent is fixed by an agreement in writing, the rent so agreed upon;(b)where there is no such agreement, the rent payable for the agricultural year immediately preceding the period in respect of which the rent falls to be determined;(c)where it is not practicable to ascertain the rent for the previous agricultural year referred to in clause (b), the rent payable according to the usage of the locality;(d)where the case does not fall under any of the aforesaid clauses, a reasonable rent.
