(1)The Local Government may make an order directing that a survey be made and a record-of-rights prepared by a Revenue Officer in respect of all lands in any local area, estate, permanent tenure or jote or part thereof, whether such lands have been let out or occupied for agricultural purposes or not:Provided that, when any person having an interest in such lands make, an application for an order under this section, he shall deposit or give security for such amount for the payment of expenses, as the Local Government may direct:Provided also that the provisions of Sections 101, 102, 112 and 116 shall not apply in respect of land other than land as defined in this Act.(2)A notification in the official Gazette of an order under sub-section (1) shall be conclusive evidence that the orders has been duly made.(3)The survey shall be made and the record-of-rights prepared in the prescribed manner.
