Section 10(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)The reasonable rent referred to in clause (d) of sub-section (1) shall be determined by the prescribed authority who in determining such rent shall have regard to the following matters, namely :-(a)the rental value of any land leased for similar purposes in the locality;(b)the income from similar lands in the locality;(c)the prices of foodgrains and other commodities in the locality;(d)such other matters as may be prescribed.
