Section 11(1) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
(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.
