Section 94(2) in Maharashtra Land Revenue Code, 1966
(2)The matters specified in clause (a) of this sub-section shall ordinarily be taken into consideration in forming groups, but those specified in clause (b) thereof may also where necessary be taken into consideration for that purpose:-(a)(i)physical configuration,(ii)climate and rainfall,(iii)prices, and(iv)yield of principal crops;(b)(i)markets,(ii)communications,(iii)standard of husbandry,(iv)population and supply of labour,(v)agricultural resources,(vi)variations in the area of occupied and cultivated lands during the last thirty years,(vii)wages,(viii)ordinary expenses of cultivating principal crops including the value of the labour in cultivating the land in terms of wages.
