Section 66(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)In determining the value the Collector shall take into consideration-(a)the assessment payable in respect of the estate or land,(b)the profits of agriculture and cultivation of the estate or land and of similar estates and lands in the locality,(c)the prices of crops and commodities in the locality,(d)exemption from assessment and other privileges enjoyed by the holder and other persons interested in respect of the land estate and interest,(e)any other matter which may be prescribed.
