Section 3(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
(2)Every holding of which the area is less than such minimum shall be separately measured, calcified and assessed and entered in the land records as sub-division of that survey number in which it is directed to be included; it may also be separately demarcated if the Director so directs, provided that the Director may require the persons interested in such holding to pre-pay the costs or such portion of the costs as he thinks fit, of so demarcating the holding.
