Section 6(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)On receipt of such application, the [Special Officer] [Substituted for 'Tahsildar' by Ibid.] shall, after making an inquiry in the manner prescribed, determine the fair rent, having regard to the following factors, namely:(a)the rental values of the lands used for similar purposes in the locality;(b)the profits of agriculture on similar lands in the locality;(c)the prices of crops and commodities in the locality;(d)rates of wages of agricultural labour prevailing in the locality;(e)the improvements made to the land by the landlord or the cultivating tenants;(f)the assessment payable in respect of the land; and(g)such other factors as may be prescribed.
