Section 4 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
4. Survey officer and his staff.
- Subject to the control of the Superintendent or such other as may be designated by the State Government in this behalf, a survey officer not below the rank of a District Inspector shall be in charge of the survey operations. In conducting the survey operations, the survey officer shall be assisted for such staff of the Land Records Department as the Superintendent or, as the case may be, such other may appoint.[Provided that subject to the control and incharge officer as may be designated by the settlement Commissioner and Director of Land Records such measurements, either fully or partly can be conducted through the private agency. However, criteria methodology terms and conditions technical quality for the selection of private agency shall be decided by the settlement Commissioner and Director of Lands Records, subject to conditions that the concerned Municipal Corporation Municipality or other Government institution or organisation is ready to bear the expenditure to be incurred for such measurement through the Private agency.] [Added by Notification No. CTS 1099/CR-214/L-1 dated 6.10.2000 M.G.G. IV-B 2002 page 41.]
