Section 10 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
10. The matters to be taken into account in determining the normal gross produce.
- For determining the normal gross produce in respect of any land for any specified crop, the Court or the Tribunal, as the case may be, shall ascertain the quantity of the produce which would be obtained if such crop were grown in a year in which the rainfall and the seasons are of a normal character, on a land of the same class as the land in question similarly situated and possessing similar advantage. For the purpose of such determination, the Court or the Tribunal may take into consideration the soil classification of the land and the normal or standard outturn of paddy in the case of wet land and the standard dry or irrigated crop in the case of dry unirrigated or irrigated land as the different classes and sort of soil as finally adopted at the last land revenue settlement of the tract which the land is situated.The Court or the Tribunal may also take into consideration-(a)the Government records containing season and crop reports and rainfall accounts;(b)the accounts of landowners, intermediaries and cultivating tenants wherever available for similar lands enjoying similar advantages;(c)the oral or documentary evidence adduced by any of the interested parties and decrees of Civil Courts.
