Section 9(2) in Assam Land Revenue Re-Assessment Act, 1936
(2)In classifying the villages within each assessment group for the purpose of determining how the revised assessment of the group should be distributed amongst them, the Settlement Officer shall have regard to their existing assessment and to their relative advantages and disadvantages more particularly in respect of -(i)the fertility of the soil,(ii)the economic condition of those who live mainly by agriculture,(iii)facilities of communication, accessibility to markets, and liability to damage by natural causes or from wild animals.
