Section 117I in The Bombay Land Revenue Code, 1879
117I. Settlement Officer how to proceed for making a settlement.
- In making a settlement the Settlement Officer shall proceed as follows:-(1)He shall hold enquiry in the manner prescribed by rules made under this Act.(2)He shall divide the lands to be settled into groups.(3)He shall ascertain in the prescribed manner the [average yield of crops] [These words were substituted for the words 'rental value', by Bombay 28 of 1956, section 9(1).] of lands for the purposes of the settlement.(4)He shall then fix standard rates for each class of land in each group on a consideration of 4[the relevant factors as provided] in sub-section (2) of section 117G.(5)He shall submit to the Collector a report, hereinafter called the settlement report, containing his proposals for the settlement.
