(4)In making the determination, the officer shall have regard to -(a)the average money-rent payable by occupancy-raiyats for land of a similar description and with similar advantages in the vicinity;(b)the average value of rent actually received by the landlord during the preceding ten years or during any shorter period for which evidence may be available;(c)the charges incurred by the landlord in respect of irrigation under the system of rent in kind, and the arrangements made on commutation for continuing those charges;(d)improvements effected by the landlord or by the occupancy raiyat in respect of the raiyat's holding; and(e)the rules laid down in Section 40 regarding enhancement of rent on the ground of a landlord's improvement.
