Section 2(13) in The West Bengal Panchayat Act, 1973
(13)[ "mauza" means an area defined, surveyed and recorded as such in the revenue record of a district and referred to in clause (g) of article 243 of the Constitution of India as the lowest unit of area for the purpose of public notification for specifying a village;] [[Clause (13) substituted by W.B. Act 18 of 1994, which was earlier as under:-'(13) 'mauza' means an area defined, surveyed and recorded as a distinct and separate village in the revenue record of the district in which it is situate;'.]]
