(19)"Village" means any local area situated in or constituting an estate which is designated as a village in the revenue accounts and for which the revenue accounts are separately maintained by one or more karnams or which is now recognized by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] or may hereafter be declared by the [State Government] [Words 'Provincial Government 'were substituted for the words 'Local Government' by the Adaptation Order ofl937and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] for the purposes of this Act to be a village, and includes any hamlet or hamlets which may be attached thereto.
