Section 17D(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)The Rate Fixation Committee shall fix the rate for any crop season per hectare at which amount shall be payable for requisitioning of land under sub-section (1) of Section 17-A having due regard to-(a)estimated annual income from the lands for the previous year;(b)estimated annual expenditure on the lands for the previous year;(c)estimated expenditure on account of land revenue, cess and other taxes on the lands for the previous year;(d)profit of agriculture on the lands for the previous year;(e)such other matters as may be prescribed.
