Section 5(iv) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(iv)Yield of Principal crops - For the purposes of this clause, the Settlement Officer shall, with the previous sanction of the Settlement Commissioner, select such number of villages in the group as may not be less then 25 per cent of the total number of villages in the group. In respect of the villages so selected the Settlement Officer shall collect from the Collector and the Director of Agriculture, the information regarding the result of crop experiments recorded by them for the last ten years or for such lesser number of years, as may be available. He shall also try to ascertain by crop experiments or by examination of accounts of individual agriculturists, the normal yield per hectare of the principal crops grown on each class of land not having extra advantages such as well, alluvial deposits, budkies, and irrigation. He shall tabulate the information so collected in Forms 5 and 6 in respect of each of the village as selected showing the average yield per hectare and therefrom calculate the average yield per hectare for all selected villages which will be the average for the group. He shall then calculate the cash value of average yield at the settlement price determined under clause (iii).
