Section 3(2) in The Bombay Land Revenue Code, 1879
(2)"Survey Officer". - "Survey officer" means an officer appointed under, or in the manner provided by section 18 [***] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).];
