- (l) The officer conducting the survey shall prepare a map of the abadi area or part thereof under survey.(2)Lands and premises in such abadi area or part thereof shall be shown on the map separately in the prescribed manner.(3)To every piece of land and to every premises shown separately on the map an indicative survey number shall be assigned.(4)The officer conducting the survey shall also prepare for the abadi area or part thereof under survey a register of all lands and premises therein which have been surveyed.(5)The register prepared under sub-section (4) shall specify, in relation to each indicative survey number assigned under sub-section (3), the name of the person or persons appearing at the time of the survey to be the owner thereof and such other particulars as may be prescribed.
