Section 205P in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205P.
The Settlement Officer shall explain to them the Principles on which he proposes to make the soil classifications in the village and shall take due note of their opinion. He shall take into account the physical difference in soil and of other characteristics such as situation, etc. which affect the productivity of the soil. Unless there are reasons to the contrary he shall divide soil classes into 'wet' and 'dry. The land which is irrigated from earthen well of a seasonal or temporary nature and the land, which has not been irrigated in at least two out of five normal years ending with the year of record, shall not be classed, by him as "wet land".
