Section 12 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
12. Application for Rules 3 to 11.
(1)Rules 3 to 11 (both inclusive) shall unless otherwise directed by the State Government, be observed in the conduct of revenue surveys of lands used or which may be used, for the purposes of agriculture.(2)Matters of detail not provided for in the foregoing rules shall be determined in each survey in accordance with such general or special orders as the Director, acting under the general control of the State Government may from time to time, issue.
