Section 7(3b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3b)Where the settlement of fair and equitable rent and cess is to be made in respect of any land used for any purpose other than agriculture including all kinds of homestead lands in urban and rural areas of the State, such settlement shall be made having regard to-(a)the situation of the land;(b)purpose for which it is used;(c)Communication and marketing facilities; and(d)market value of the land.
