(7)[ "mauza" means the area defined, surveyed and recorded as a distinct and separate mauza in-] [[Clause (7) substituted for original clause for Eastern Bengal by E.B. & A. Act 1 of 1907. Original clause (7) was as under:-'(7) 'Mouzah' includes every village, hamlet, tolah, and other similar subdivision of land commonly in use in any district, by whatever name such subdivision may be known.'.]](a)the general land-revenue survey which has been made of the [State] [Words substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] [*] [Words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] or(b)any survey made [by any Government] [Words substituted for the words 'by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] which may be adopted [by the State Government] [Words 'by the Provincial Government' first inserted by the Government of India (Adaptation of Indian Laws) Order, 1937; then the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] by notification in the [Official Gazette] [Words substituted for the word 'Government Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] , as defining mauzas for the purposes of this clause in any specified area;and, where a survey has not been [so made or adopted by the State Government] [Words 'so made or adopted by the Provincial Government' first substituted for the words 'made by, or under the authority of, the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] , such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a mauza;
