Section 3 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
3. survey number and sub-divisions.
(1)Every holding not less in area than the minimum fixed under Section 82 shall be separately measured, classified, assessed and defined by boundary marks, in the land records as a survey number.(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.
