Section 20 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
20. Survey numbers in amalgamated villages.
- On amalgamation of villages under the provision of Section 4, the survey numbers of the largest inhabited village shall be retained, and those of the other villages renumbered starting from the number the next to that last number of the largest inhabited village, the cancelled numbers being shown in brackets below the new numbers.
