126. Limits of sites of villages, towns and cities how to be fixed.
- It shall be Lawful for the Collector or for a survey officer, acting under the general or special orders of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], to determine what lands are included within the site of any village, town, or city, and to fix, and from time to time to vary the limits of the same, respect being had to all subsisting rights of landholders.
