Section 117C in The Bombay Land Revenue Code, 1879
117C. Interpretation section. Settlement.
- In this Chapter, unless there is anything repugnant in the subject or context-(1)Settlement. - "Settlement" means the result of the operations conducted in [a zone] [These words were substituted for the words 'a taluka or part of a taluka' by Bombay 28 of 1956, section 4(1).] in order to determine the land revenue assessment.(1A)[ "zone" means a local area comprising a taluka or a group of talukas or portions thereof of one or more districts, which in the opinion of the State Government or an officer authorised by it in this behalf, is contiguous and homogeneous in respect of- [Clause (1A) was inserted by Bombay 28 of 1956, section 4(2).](i)physical configuration,(ii)climate and rainfall,(iii)principal crops grown in the area, and(iv)soil characteristics.](2)Term of settlement. - "Term of a settlement" means the period for which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government has declared, that a settlement shall remain in force.(3)Group. - "Group" means all lands in [a zone, which in the opinion of the State Government or an officer authorised by it in this behalf,] [These words were substituted for the words 'a taluka or part of a taluka which, in the opinion of the State Government' by Bombay 28 of 1956, section 4(3).] are sufficiently homogeneous in respect of the factors enumerated in subsection (2) of section 117G to admit of the application to them of the same standard rates for the purpose of assessment of land revenue.(4)Classification value. - "Classification value" means the relative valuation of land as recorded in the survey records having regard to its soil, water and other advantages.(5)Standard rate. - "Standard rate" means, with reference to any particular class of land in a group [the value of one sixteenth of the average yield of crops] [These words were substituted for the words 'the normal assessment' by Bombay 28 of 1956, section 4(4).] per acre on land in that class of sixteen annas classification value.(6)Class of land. - "Class of land" means any of the following classes of land, namely, dry crop, rice or garden land.(7)Rental value. - "Rental value" means the consideration (including premia, if any, or any sum of money paid or promised, or a share of crops, [* *] [The words 'or service' were deleted, by Bombay 28 of 1956, section 4(5).] or any other thing of value rendered periodically or on specified occasions) for which land is or could be leased for a period of one year for its most advantageous use.(8)Prescribed. - "Prescribed means prescribed by rules made under section 214.
