Section 11(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)In determining the rent the Revenue Officer shall have regard to -(a)the average money-rent payable by tenants for lands of a -r similar description and with similar advantages in the vicinity;(b)the average value of the rent actually received by the landowner during the preceding ten years or during any shorter period for which evidence may be available; and(c)the charges, if any, incurred by the landowner in respect of irrigation under the system of rent in kind.
