Section 17(3) in Telangana Tenancy and Agricultural Lands Act, 1950
(3)In determining the reasonable rent regard shall, subject to the provisions of section 11, be had to the following factors:-(a)the rental values of lands used for similar purposes in the locality;(b)the profits of agriculture of similar lands in the locality;(c)the prices of crops and commodities in the locality;(d)the improvements made in the land by the landholder or tenant;(e)the assessment payable in respect of the land; and(f)such other factors as may be prescribed.
