Section 117G in The Bombay Land Revenue Code, 1879
117G. Assessment how determined.
(1)The land revenue assessment on all lands in respect of which a settlement has been directed under sub-section (1) or sub-section (2) of section 117D and which are not wholly exempt from the payment of land revenue shall subject to the limitations contained in [the first proviso to sub-section (1) of] [These words, brackets and figure were substituted for the words 'the proviso to' by Bombay 28 of 1956, section 7(1).] section 52; be determined by dividing the lands to be settled into groups and fixing the standard rates for each group;[***] [Proviso to sub-section (1) was deleted, by Bombay 28 of 1956, section 7(2).](2)[ The groups shall ordinarily be formed on a consideration of the following factors-(i)physical configuration,(ii)climate and rainfall,(iii)prices, and(iv)yield of principal crops:Provided that, if deemed necessary, the following factors may also be taken into consideration in forming the groups, namely:-(a)markets,(b)communications,(c)standard of husbandry,(d)population and supply of labour,(e)agricultural resources,(f)variations in the areas of occupied and cultivated lands during the last 30 years,(g)wages,(h)ordinary expenses of cultivating principal crops, including the wages of the cultivator for his labour in cultivating the land,(i)sales of lands used for the purpose of agriculture.](3)The land revenue assessment of individual survey numbers and sub-divisions shall be based on their classification value in the manner prescribed.
