Section 115(3) in Manipur 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 tenants for land of similar description and with similar advantages in the vicinity;(b)the average value of the rent actually received by the landowner 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 landowner or the tenant; and(e)any other factor which may be prescribed.
