144. Consideration which shall determine whether re-settlement shall be made.
In deciding whether a district or any other local area shall be brought under resettlement the State Government shall consider,(1)whether a reasonable increase or decrease of revenue is likely to result;(2)whether, in case there is a prospect of such an increase there are satisfactory reasons for postponing re-settlement;(3)whether the existing assessment has become uneven or is unduly severe or whether other sufficient reasons exist for entering without the prospect of a reasonable increase of revenue upon the work of re-settlement :Provided that an increase of revenue which will re-coup the expenditure on resettlement 'n ten years shall ordinarily be deemed to be reasonable.
