79. No number to comprise of less than fixed area.
- Number of any cultivable land shall not be made of less or greater area than fixed by the [Government] [Amended by Act No.III of 1308 F.] for each district according to different types of land and a statement showing the area fixed shall, before the commencement of the survey, be displayed at a conspicuous place in each village. These provisions shall not apply to the numbers which have already been made of a lesser area or which have been made under the special order of a superior [Survey officer] [Amended by Act No.III of 1355 F.] or which may be made, separately demarcated, under the order of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [***] [Amended by Act No.III of 1355 F.] in accordance with the provisions of section 25 for purposes other than agricultural.
