Section 59(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)In determining the reasonable rent regard shall be had to the following factors.-(a)profits of agriculture of similar lands in the locality.(b)prices in the locality of the particular crop for the growing of which the land is leased.(c)the improvements made in the land by the lessee or the landlord.(d)the assessment payable in respect of land.(e)the profits realised by the lessee on account of the lease of the land,(f)profits earned by an industrial or commercial undertaking by the manufacture or sale of articles made out of the produce of the land leased,(g)such other factors as may be prescribed.
