Section 48(2) in The Orissa Survey and Settlement Rules, 1962
(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.
