(2)The Revenue Divisional Officer shall, in fixing the fair value of a land under subsection (1), have regard inter alls to the following matters, namely:-(a)development of the area in which the land is situate such as the commercial importance, facilities for water supply, electricity, transport and communication;(b)proximity of the land to markets, bus stations, railway stations, factories, educational institutions or other institutions;(c)the geographical lie of the land, the nature of the land such as dry, waste, wet or garden land, fertility, nature of crop, yielding capacity and cost of cultivation; and(d)such other matters as may be provided in the rules made under this Act.
