Section 11 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
11. Amalgamation of survey numbers and sub-divisions.
(1)Any survey number or a sub-division of a survey number may, upon the application of the holder, be amalgamated with any other co-terminous survey number with the sanction of the Superintendent, provided that, the following conditions are satisfied, namely:-(i)the total area on amalgamation does not exceed [12.1406 hectares] [Substituted by G.N. of 25.11.1970.] or where one of the survey numbers or sub-divisions, as the case may be, to be amalgamated is less than [2.0234 hectares] [Substituted by G.N. of 25.11.1970.] in area [16.1874 hectares] [Substituted by G.N. of 25.11.1970.];(ii)all the parcels of land proposed for amalgamation are held by the same holder upon the same tenurel(iii)a common boundary is such that the amalgamation will materially facilitate cultivation:Provided that, the limits imposed by or under condition (i) may be exceeded to such extent as the Director may be general or special order, sanction.(2)Any sub-division may be amalgamated without prior sanction of the Superintendent with any co-terminous sub-division of the same survey number held by the same holder upon the same tenure.(3)When such amalgamation is effected, the two or more portions of land shall become one entry in the land records, bearing the same distinguishing number as the first in series of the amalgamated numbers. Any boundary marks placed before such amalgamation shall be removed, and the village map corrected, accordingly.
