63. Circumstances to be considered in making partitions.
- In selecting the villages or land to be assigned to each separate estate formed out of a parent estate which has been held in common tenancy, the Collector shall take into consideration the advantages or disadvantages arising from -(a)situation;(b)the vicinity of roads, railways or navigable rivers or canals;(c)the nature and quality of the soil and produce;(d)the quantity of cultivable and uncultivable waste land;(e)the facilities for irrigation;(f)the state of embankments and water-courses; and(g)liability to accretion and diluvion;and any other circumstances affecting the value of the land.
