Section 11(3) in The West Bengal Non-Agricultural Tenancy Act, 1949
(3)In determining a fair and equitable rent under sub-section (2), the Court shall, subject to such further provisions as may be prescribed in this behalf, take into consideration-(a)the existing rent and the period during which it has remained without enhancement;(b)as far as can expediently be ascertained, the rent paid to other landlords for non-agricultural lands in the vicinity with similar advantages or of a similar description;(c)the market value of the non-agricultural land and the rent which would be payable if the rate were fixed at not more than four per centum of such market-value;(d)the special conditions and incidents, if any, of the tenancy; and(e)any cost incurred in making any improvement to or on the non-agricultural land or in converting such land for the purpose for which it is being used according to the conditions of the tenancy.
