Section 90(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)Where in the case of a sale or purchase of any land under this Act, the Tribunal or the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or any other officer has to fix the price of such land under this Act, the Tribunal or the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] or such other officer, as the case may be, shall, subject to the quantum specified in sub-section (1), fix the price having regard to the following factors, namely:-(a)the structures and wells constructed and permanent fixtures made and trees planted, on the land by the landlord or tenant;(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 landlord or the tenant;(e)the tenure on which the land is held; and(f)such other factors as may be prescribed.
