Section 41(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(3)Subject to the provisions of paragraph 4 of Part I of Schedule III to the Act, for determining the normal gross produce in respect of any land for any specified crop, the authorized officer shall ascertain the quantity of the produce which will 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 advantages. For the purposes of such determination, the authorized officer may take into consideration,-.(a)the soil classification of the land and the normal or standard out turn of paddy in the case of wet land and of the dry or irrigated crop in the case of dry unirrigated or irrigated land for the different classes and sort of soil;(b)the Government records containing season and crop reports and rainfall accounts;(c)the accounts of landowners, intermediaries and cultivating tenants wherever available for similar lands enjoying similar advantages; and(d)the oral or documentary evidence adduced by any of the interested parties and decrees of Civil Courts.
