- When any district or other local area has been brought under Settlement operations, the Settlement Officer shall carry out an economic survey of the condition of the tenants in such district or area and in doing so shall have regard particularly to the following matters, namely(a)extent to which the district or area is protected by irrigation, and increase, if any, in irrigation facilities since the last settlement, if any;(b)standard of cultivation; and increase or decrease in cultivated area since the last settlement, if any;(c)expenses of cultivation and the cost to the cultivator of maintaining himself and his family;(d)existence of markets in, or in the vicinity of, the district or area under settlement;(e)means of communication and improvements, since the last settlement, if any;(f)size of the holding;(g)extent of indebtedness among tenants and credit facilities.
