Section 19(2) in The Orissa Survey and Settlement Act, 1958
(2)The Government may prescribe the principles for fixing fair and equitable rent for lands used for any purpose other than agriculture including all kinds of homestead lands in urban and rural areas of the State, 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.
