Section 114(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)In determining the money rent, regard shall be had to-(a)the average money rent payable by under-raiyats for land of similar description and with similar advantages in the vicinity;(b)the average value of the rent for the land actually received by the raiyat during the three years preceding the date of application;(c)the average prices of crops and commodities in the locality during the three years preceding the date of application;(d)the improvements, if any, made to the land by the raiyat or the under-raiyat; and (e) any other factor which may be prescribed.
