107. [ Maps of villages, abadi, blocks and sectors. [Substituted by M.P. Act No. 23 of 2018]
(1)For each village-(a)a map shall be prepared showing the boundaries of survey numbers and block numbers which shall be called "village map";(b)a map shall be prepared for abadi showing the area occupied by holders and the area not so occupied, giving separate plot numbers and such other particulars as may be prescribed which shall be called "abadi map";(c)a map shall be prepared for diverted lands showing the area occupied by holders giving separate plot numbers and such other particulars as may be prescribed, which shall be called "block map".(2)For each urban area a map shall be prepared of each sector showing the area occupied by holders and area not so occupied, giving separate survey numbers, block numbers and plot numbers and such other particulars as may be prescribed, which shall be called "sector map".(3)The maps under sub-section (1) and (2) shall be prepared on such scale as may be prescribed.]
