Section 48 in The Orissa Survey and Settlement Rules, 1962
48. Classification of villages and lands.
(1)Before proceeding to fix fair and equitable rent in respect of land situated in any local area the Assistant Settlement Officer may group the villages of the local area into different classes by taking into consideration the following factors, namely :(i)situation of the village;(ii)communication and marketing facilities;(iii)depredation by wild animals; and(iv)liability to vicissitudes of season.(2)The Assistant Settlement Officer shall group the lands in the village [used for agriculture according to the Sub-section (1) of Section 19] [Inserted by S.R.O. No. 344-dated 28.5.1979.] into as many different classes as he deems fit and assign every plot of land to one such class having regard to the following factors, namely:(i)crop or crops grown on the land;(ii)nature of the soil;(iii)situation of the land in the village; and(iv)source of irrigation.(3)[ The Assistant Settlement Officer shall group the lands in the village used for residential purpose other than agriculture according to Subsection (2) of Section 19 into as many different classes as deemed fit and assign every plot of land to one such class having regard to the following factors, namely :(i)proximity of the land to markets and means of communication;(ii)the prevailing market value of the land; and(iii)extent of the development of the locality in which the land is situated.]
