131. Survey of lands in such sites how to be conducted.
- If the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] shall at any time deem it expedient to direct a survey of the lands other than those used ordinarily for the purposes of agriculture only within the site of any village, town, or city under the provisions of section 95, or a fresh survey thereof under the provisions of section 106, such survey shall be conducted, and all its operations shall be regulated, according to the provisions of Chapters, VIII and IX of this Act:Proviso - Provided that nothing contained in section 96, 97, 101, [**] [The figures '103' were repealed by Bombay 4 of 1913, section 62.] 104, or 118 thereof shall be considered applicable to any such survey in any town or city containing more than two thousand inhabitants.
