4. Exclusion of certain land from operation of Act.
(1)Except so far as may be necessary for the record, recovery and administration of village cesses, nothing in this Act applies to land which is occupied as the site of a [- ] [The words 'town or' omitted by Act 9 of 1958, Section 3.] village and is not assessed to land revenue.(2)A Revenue-officer may define, for the purposes of this Act the limits of [the site of a village] [Substituted for the words 'any such land' by Act 9 of 1958, Section 3.]:[Explanation. - For the purposes of this section a site within the limits of a municipality or a notified area shall not be deemed to be the site of a village.] [Explanation added by Act 9 of 1958.]
