Section 4 in Kerala Land Reforms (Tenancy) Rules, 1970
4. Matters to be taken into account.
- For ascertaining the normal produce in respect of any land, the Land Tribunal may take into consideration-(a)the normal produce of the class of land to which it belongs;(b)the season reports and rainfall accounts;(c)the results of crop cutting experiments conducted by the Government;(d)the statistics of gross produce published under Section 44;(e)the accounts of landlords and cultivating tenants, wherever available, in respect Of that land and in respect of similar lands enjoying similar advantages; and(f)the oral or documentary evidence adduced by parties and decrees of Civil Courts,Determination of extent of lard necessary for the convenient enjoyment of residential building[Section 2(26)]
