Section 63A(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)Where in the case of a sale or purchase of any land under this Act, the Tribunal or the Mamlatdar has to fix the price of such land under this Act, the Tribunal or the Mamlatdar, as the case may be, shall, subject to the quantum specified in sub-section (1), fix the price having regard to the following factors,(a)the rental values of lands used for similar purposes in the locality;(b)the structures and wells constructed and permanent fixtures made and trees planted, on the land by the landlord or tenant;(c)the profits of agriculture of similar lands in the locality;(d)the prices of crops and commodities in the locality;(e)the improvements made in the land by the landlord or he tenant;(f)the assessment payable, in respect of the land;(g)such other factors as may be prescribed.][Explanation. - For the purposes of this section the expression "assessment" shall have the meaning assigned to it in section 8.] [This Explanation was added by Bombay 15 of 1957, section 12.]
