(1)If it is necessary to make a survery by any other agency than that of Revenue-officers or village-officers, the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may publish a notification stating -(a)the local area to be surveyed and the nature of survey ;(b)the names or official designation of the officers by whom the survey is to be made ; and(c)the kind of survey-marks to be erected by those officers.(2)From the date of the notification the officers specified therein, and the persons acting under their orders, shall have for the purposes of the survey the powers conferred on Revenue-officers by section 104.
