(1)The Commissioner Land Records may commence land survey in a tahsil area by publishing a notification in the official Gazette to that effect.(2)Land survey may extend to all lands in the tahsil area or part thereof as the Commissioner Land Records may direct in the notification issued under sub-section (1).(3)The lands notified under sub-section (1) shall be held to be under land survey from the date of said notification till the subsequent notification declaring the land survey to be closed is issued.
