(2)A Revenue-officer may define, for the purposes of this Act the limits of [the site of a village] [Substituted for the words 'any such land' by Act 9 of 1958, Section 3.][Explanation. - For the purposes of this section a site within the limits of a municipality or a notified area shall not be deemed to be the site of a village.] [Explanation added by Act 9 of 1958.]
