Section 50 in The Orissa Survey and Settlement Rules, 1962
50. Consideration of benefits in relation to the situation of the land and the nature of the soil.
- The Assistant Settlement officer shall, while considering the situation of any land and the nature of the soil under Clause (c) of Sub-section (1) of Section 19 take the following factors into consideration, namely :(i)availability of irrigation by flow or lift;(ii)liability to floods or protection therefrom in flood affected areas;(iii)salinity;(iv)silt deposit;(v)general fertility of lands; and(vi)any other advantages of disadvantages which bear upon the productivity of the land.
