Section 2(37) in Maharashtra Land Revenue Code, 1966
(37)"survey number" means a portion of land of which the area and assessment are separately entered, under an indicative number in the land records and includes(i)plots reconstituted under a final town planning scheme, improvement scheme or a scheme of consolidation of holding which has come into force in any area under any law; and(ii)in the districts of Nagpur, Wardha, Chanda and Bhandara any portion of land entered in the land records under any indicative number known as the khasra number;
